Section 2(d) in The West Bengal Premises Tenancy Act, 1956.
(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.]
