Section 2(f) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
(f)"landlord" includes the person, who for the time being is receiving or is entitled to receive, the rent of a building whether on his own account or on behalf of another, or on account or on behalf or for the benefit, of himself and others, or as an agent, trustee, executor, administrator, receiver or guardian or who would so receive the, rent or be entitled to receive the rent, if the building were let to a tenant;
