(20)"Tenant" means a person who holds land under another person, and is, or but for a special contract would be, liable to pay rent for that land to that person and includes person who, under the system generally known as "adhi" (whether Guchiadhi or Gutiadhi), 'barga', 'bhag', 'chukti' or 'chukani', cultivates the land the another person on condition of delivering a share or quantity of the produce of such land to that person but does not include-(a)an ijaradar , that is to say, a person who is primarily farmer of rents; and(b)a person holding land on condition of rendering service :Provided that the labourers employed for personal cultivation shall not be deemed to be tenant within the meaning of this clause.Explanation.-A person who is otherwise a tenant shall not by reason of his holding land under any person referred to in sub-Clause (a) or (b), lose his right as such.
