Section 2(9) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(9)"cultivating tenant" except in Chapter VI means a person who contributes his own physical labour or that of any member of his family in the cultivation of any land belonging to another, under an agreement express or implied on condition of paying rent therefor in cash or in kind or delivering or receiving a share of the produce and includes -(i)any such person who continues in possession of the land after the determination of the agreement;(ii)the heir of such person, if the heir contributes his own physical labour or that of any member of his family in the cultivation of such land;(iii)a sub-tenant if he contributes his own physical labour or that of any member of his family in the cultivation of such land;(iv)any such sub-tenant who continues in possession of the land notwithstanding that the person who sub-let the land to such sub-tenant ceases to have the right to possession of such land; and(v)a person who cultivates the land on payment of warm;but does not include a mere intermediary or his heir;
