Section 2(c) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
(c)"Landlord" means any person who for the time being is receiving, or is entitled to receive the rent of any premises, whether on his own account, or on account, or on behalf or for the benefit, of any other person or a trustee, guardian or receiver for any other person, or who would so receive the rent or be entitled to receive the rent if the premises were let to a tenant;
