Section 2 in The West Bengal Premises Tenancy Act, 1956.
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)[ "Calcutta" means the area described in Schedule I to the Calcutta Municipal Corporation Act, 1980;] [[Clause (a) substituted by W.B. Act 16 of 1986, which was earlier as under :-'(a) 'Calcutta' means the area described in Scheduled I to the Calcutta Municipal Act, 1951, as deemed to have been amended under section 594 of that Act;'.]](b)"Controller" means a Controller appointed under sub-section (1) of section 26 and includes an Additional Controller and a Deputy Controller appointed under sub-section (2) of that section;(c)"fair rent" in relation to any premises means the fair rent referred to in section 8 or where the fair rent has been increased under section 9 such increased rent or where the fair rent has been revised under section 11 such revised rent;(cc)[ "hotel or lodging house" means an establishment where lodging with or without board or other service is provided for a monetary consideration;] [Clause (cc) inserted by W.B. Act 34 of 1969.](d)"landlord" includes any person who, for the time being, is entitled to receive or but for a special contract, would be entitled to receive, the rent of any premises, whether or not on his own account;(dd)[ "manager of a hotel" includes any person in charge of the management of a hotel;] [Clause (dd) inserted by W.B. Act 34 of 1969.](e)"notification" means a notification published in the Official Gazette;(ee)[ "owner of a lodging house" means any person who for the time being is receiving any monetary consideration from any person on account of board or lodging, or other service in the lodging house, and includes any person who is entitled to institute a suit for the recovery of such monetary consideration;] [Clause (ee) inserted by W.B. Act 34 of 1969.](f)"premises" means any building or part of a building or any hut or part of a hut let separately and includes -(i)the gardens, grounds and out-houses, if any, appertaining thereto,(ii)any furniture supplied or any fittings or fixtures affixed for the use of the tenant in such building or part of a building or hut or part of a hut,but does not include a room in a hotel or a lodging house;[* * * * * * * *] [['Explanation' omitted by W.B. Act 18 of 1970, which was as under :-'Explanation. - 'Hotel' or 'lodging house' means an establishment where lodging with board is provided for monetary considerations.'.]](g)"prescribed" means prescribed by rules framed under this Act;(h)"tenant" [means any person] [Words substituted for the words 'includes any person' by W.B. Act 29 of 1965.] by whom or on whose account or behalf, the rent of any premises is, or but for a special contract would be, payable and [includes any person continuing in possession after the termination of his tenancy or in the event of such person's death, such of his heirs as were ordinarily residing with him at the time of his death,] [Words substituted for the words 'also any person continuing in possession after the termination of his tenancy' by W.B. Act 29 of 1965.] but shall not include any person against whom any decree or order for eviction has been made by a Court of competent jurisdiction.
