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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(34) in Karnataka Land Revenue Act, 1964

(34)"tenant" means a lessee, whether holding under an instrument or an oral agreement and includes,-
(i)a person who is or is deemed to be a tenant under any law for the time being in force;
(ii)a mortgagee of a tenant's rights with possession; or
(iii)a lessee holding directly under the State Government or a local authority or body corporate;