Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(11) in Telangana Rights in Land and Pattadar Pass Books Act, 1971 (11)"tenant" means-(i)a lessee under a tenancy agreement, express or implied; or(ii)a person who is or is deemed to be a tenant under any law for the time being in force;
