Section 2 in The Chennai City Tenants Protection Act, 1921
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context,-(1)[ 'building' means any building, hut or other structure, whether of masonry, bricks, wood, mud or metal or any other material whatsoever used-] [Substituted Tamil Nadu Act 13 of 1960.](i)for residential or non-residential purposes in the City of [Chennai] [Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], in the municipal towns of Coimbatore, [Madurai] [Every local area, which immediately before the 1st May 1971 was constituted as the Madurai Municipality under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), was deemed to be the City of Madurai under the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971). Vide section 511 of the latter Act read with rule 2 in Schedule VII thereto.], Salem and Tiruchirappall [in the townships of Kodaikanal, Avadi, Kathiwakkam, Ambattur, Madhavaram, Bhavanisagar, Courtallam and Mettur or in such other municipal town or township as the Government may, by notification, specify and in any village within eight kilometres of the City of [Chennai] [This expression was substituted for the original expression by section 4 of the Madras City Tenants Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980), which deemed to have come into force on the 9th January 1974.] or of the municipal towns or town or township aforesaid;](ii)for residential purposes only, in any other area, and includes the appurtenance thereto.[(1-A) 'improvement' means any work which materially adds to the value of the land, is suitable to it and consistent with the purpose for which the land was let;] [Clause (1-A) was inserted by section 2 of the Madras City Tenants' Protection (Amendment) Act, 1926 (Madras Act VI of 1926).](2)'land' does not include buildings;(3)'landlord' means any person owning any land, and includes every person entitled to collect the rent of the whole or any portion of the land, whether on his own account or on behalf of, or for the benefit of, any other person, or by virtue of any transfer from the owner or his predecessor in title or of any order of a competent Court or of any provision of law;[(3-A) 'municipal town' includes the City of Madurai;] [Clause 3-A was inserted by section 4 of the Madras City Tenants' Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980), deemed to have come into force on the 9th January 1974.](4)[ 'tenant' in relation to any land- [Substituted for the original clause (4) by section 3(ii) of the Madras City Tenants Protection (Amendment) Act, 1960 (Tamil Nadu Act 13 of 1960).](i)means a person liable to pay rent in respect of such land, under a tenancy agreement express or implied, and(ii)[ includes-(a)any such person as is referred to in sub-clause (i) who continues in possession of the land after the determination of the tenancy agreement,](b)any person who was a tenant in respect of such land under a tenancy agreement to which this Act is applicable under sub-section (3) of section 1 and who or any of his predecessors in interest had erected any building on such land and who continues in actual physical possession of such land and building, notwithstanding that-(1)such person was not entitled to the rights under this Act by reason of the proviso to section 12 of this Act as it stood before the date of the publication of the [Chennai] [Substituted for the words 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Tenants' Protection (Amendment) Act, 1972 (Tamil Nadu Act 4 of 1972), or(2)a decree for declaration or a decree or an order for possession or for similar relief has been passed against such person on the ground that the proviso to section 12 of this Act as it stood before the date of the publication of the [Chennai] [Substituted for the words 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Tenants' Protection (Amendment) Act, 1972 (Tamil Nadu Act 4 of 1972) disentitled such person from claiming the rights under this Act, and(c)the heirs of any such person as is referred to in sub-clause (i) or sub-clause (u)(a) or (ii)(b), but does not include a sub-tenant or his heirs;](5)[ 'township' means a township constituted under the Mettur Township Act, 1940 (Tamil Nadu Act XI of 1940), the Courtallam Township Act, 1954 (Tamil Nadu Act XVI of 1954), the Bhavanisagar Township Act, 1954 (Tamil Nadu Act XXV of 1954), or section 4 of the TamilNadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958), or any other township constituted under any other law for the time being in force.] [Clause 5 was added by section 4 of the Madras City Tenants' Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980), deemed to have come into force on the 9th January 1974.]
