Section 2(3) in The Chennai City Tenants Protection Act, 1921
(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.]
