(17)"tenant" means a person who holds land under another person, and is, or but for a special contract would be, liable to pay rent for that land to that person :Provided that a person who, under the system generally known as "adhi", "barga" or "bhag", cultivates the land of another person on condition of delivering a share of the produce to that person, is not a tenant, unless-(i)such person has been expressly admitted to be a tenant by his landlord in any document executed by him or executed in his favour and accepted by him, or(ii)he has been or is held by a Civil Court to be a tenant;
