(3)"Raiyat" means primarily a person who has acquired from a proprietor or a permanent tenure-holder or a jotedar, or from the holder of an ijara' under any of these persons, a right to hold land for the purpose of cultivating it by himself, or by the members of his family, or by servants or labourers or with the aid of partners, and includes also the successors in interest of a person who has acquired such a right.
