Section 2 in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(a)"Calcutta" has the same meaning as in clause (11) of section 3 of the Calcutta Municipal Act, 1923;(b)[ "Collector" means - [[Clause (b) substituted by W.B. Act 4 of 1949, which was earlier as under :-'(b) 'Collector' means in Calcutta, the First Land Acquisition Collector and elsewhere, the Collector of a district or any other officer appointed by the Provincial Government to discharge the functions of a Collector under this Act;]](i)in Calcutta, the First Land Acquisition Collector, and(ii)elsewhere, the Collector of a district,and includes any other officer appointed by the [State] Government to discharge the functions of a Collector under this Act whether in Calcutta or elsewhere;](c)"landlord" means any person who for the time being is receiving, or is entitled to receive, the rent of any premises whether on his own account, or on account or on behalf or for the benefit, of any other person, or as 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 a legal representative, as defined in the Code of Civil Procedure, 1908, [of the landlord] [Words substituted for the words 'a tenant who sublets any premises, and every person from time to time deriving title under a landlord' by W.B. Act 4 of 1949.];(d)"persons interested" means any person claiming an interest in compensation payable on account of requisition of any premises under this Act;(e)[ "premises" means any building or part of a building or any hut or part of a hut and includes the garden, grounds and out-houses (if any) appertaining to such building or part of a building or hut or part of a hut and also includes a room or rooms in an hotel, boarding house or lodging house;] [[Clause (e) substituted by W.B. Act 4 of 1949, which was earlier as under :-'(e) 'premises' means any building or part of a building or any hut or part of a hut which is, or is intended to be, let separately for residential or non-residential purposes and includes, -(i)the garden, grounds and out-houses (if any) appertaining to such building or part of a building or hut or part of a hut; and(ii)any furniture supplied by the landlord for use in such building or part of a building;and also includes a room or rooms in an hotel, boarding house or lodging house, but does not include a stall let at variable rents at different seasons of the year for the retail sale of goods in a market as defined in clause (39) of section 3 of the Calcutta Municipal Act, 1923;'.]](f)"prescribed" means prescribed by rules made under this Act;(ff)[ "public purpose" includes providing residential accommodation for employees of the State Government where the provision of such accommodation is, in the opinion of the State Government, necessary in the interest of public service;] [Clause (ff) substituted by W.B. Act 29 of 1963.](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.
