Section 2(18) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(18)[ "tenant" means a person who holds land on lease and include,- [This clause was substituted for the original by Bombay 13 of 1956, Section 2(15).](a)a person who is deemed to be a tenant under section 4;(b)a person who is protected tenant; and(c)a person who is permanent tenant; and the word "landlord" shall be construed accordingly;]
