Section 6(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)For the of this Act a person shall be recognised to be an occupancy tenant if finch person as immediately before the commencement of this Act deemed or declared to be an occupancy tenant under section 169 of the Code.Explanation. - A person to whom only the right to cut grass or to graze cattle or to grow singhara (Trapa bipinosa) or to propagate or collect lac is granted in any land shall not be deemed to be a tenant for the purposes of this Act.
