Section 2(g) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(g)"tenant" means any person by whom, or on whose account, rent is or but for a special contract would be, payable for any premises and includes a legal representative as defined in the Code of Civil Procedure, 1908 [of the tenant] [Words inserted by W.B. Act 4 of 1949.] and a person continuing in possession after the termination of a tenancy in his favour.
