Section 2 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context:-(a)"an appellate authority" means in respect of any local areas Collector of the district in which such areas are situated and includes any other officer empowered by the State Government to perform the functions of an appellate authority;(b)"building" means any building or hut or part of a building or hut, let or to be let separately for residential or non-residential purposes and includes-(i)the garden, grounds, and out-houses, if any, appurtenant to such building or hut or part of such building or hut; and(ii)any furniture supplied by the landlord for use in such building or hut or part of a building or hut;(c)"Controller" means in respect of any local areas comprised within the limits of a sub-division, the Sub-divisional Officer-in-charge of the subdivision and includes any other officer appointed in this behalf by the State Government to perform the functions of a Controller under this Act;(d)"Court" means the Court having jurisdiction under the Code of Civil Procedure, 1908 (V of 1908), to entertain a suit by a landlord against a tenant for recovery of possession of a building in respect of which a suit or application is filed under this Act;(e)"fair rent" means the rent of a building determined or re-determined under sections 5, 6 or 7;(f)"landlord" includes the person, who for the time being is receiving or is entitled to receive, the rent of a building whether on his own account or on behalf of another, or on account or on behalf or for the benefit, of himself and others, or as an agent, trustee, executor, administrator, receiver or guardian or who would so receive the, rent or be entitled to receive the rent, if the building were let to a tenant;(g)"prescribed" means prescribed by rules made under this Act; and(h)"tenant" means any person by whom, or on whose account, rent is payable for a building and includes-(i)a person continuing in possession after the termination of a tenancy in his favour; and(ii)a person who occupies a building as an employee of the landlord of such building either on payment of rent or otherwise.
