(1)Any person who is lawfully cultivating any land belonging to a Girasdar, shall for the purposes of this Act, be deemed to be the tenant :Provided that no such person shall be deemed to be a tenant if he-(a)is a member of the Girasdar's family; or(b)is a servant on wages payable in cash or in kind but not in a share of the crops, or is a hired labourer cultivating the land under the personal supervision of the Girasdar or any member of his family; or(c)is a mortgagee in possession.Explanation. - A person who is otherwise deemed to be a tenant shall not cease to be a tenant, only on the ground that he is also a mortgagee in possession.
