Section 2(10) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(10)"permanent tenant" means a person who, not being an inferior holder, holds any Mehwassi land from a Mehwassi as a permanent tenant, within the meaning of that term as defined by clause (10) of section 2 of the Bombay Tenancy and Agricultural Lands Act, 1948, and includes a person-(i)who on the appointed day holds as tenant any Mehwassi land from a Mehwassi, and(ii)who immediately before the appointed day, was holding (or who and whose predecessors-in-title were holding) for a continuous period of twelve years or more (or for such periods as aggregate to a total continuous period of twelve years or more), the same Mehwassi land or any other Mehwassi land as tenant, from the same Mehwassi;
