Section 4 in The Gujarat Land Requisition Act, 1948
4. Definitions.
- In this Act, unless there is anything repugnant to the subject or context, -(1)"land" includes benefits to arise out of land and buildings and all things attached to the earth or permanently fastened to the buildings or things attached to the earth.(2)"landlord" means any person who is, for the time being, receiving, or entitled to receive rent in respect of any premises whether on his own account or on account, or on behalf, or for the benefit, of any other person, or as 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; and includes any person not being a tenant, who from time to time derives title under a landlord; and further includes in respect of his sub-tenant a tenant who has sublet any premises;(3)"premises" means any building or part of a building let or intended to be let separately including--(i)the garden, grounds, garages, and out-houses, if any, appurtenant to such building or part of a building;(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof, but does not include a room or other accommodation in a hotel or lodging house;(4)"prescribed" means prescribed by rules, made under this Act.(5)"to requisition" means in relation to any land to take possession of the land or to require the land to be placed at the disposal of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
