Section 2(32) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(32)"tenant" means a person who holds land on lease and includes-(a)a person who is deemed to be a tenant under Section 6, [*] [Figure '7' was deleted, Schedule III, Clause 2 (10) (1).] or 8.(b)[ a person who is a permanent tenant;] [Sub-clause (b) was substituted for the original, Schedule Ill, Clause 2 (10) (2).]
