4. Classes of tenants - There shall be, for the purposes of this Act, the following classes of tenants, namely :-
(1)tenure-holders, including under-tenure-holders;(2)Raiyat, namely :-(a)occupancy-raiyats, that is to say, Raiyats having a right of occupancy in the land held by them,(b)non-occupancy Raiyats, that is to say, Raiyats not having such a right of occupancy, and(c)Raiyats having khunt-katti rights;(3)under-raiyats, that is to say, tenants holding, whether immediately or mediately, under raiyats; and(4)Mundari khunt-kattidars.
