Section 2(d) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(d)"Landlord" means any person who for the time being is receiving, or is entitled to receive, the rent of any property, whether on his own account, or on account or on behalf or for the benefit, of any other person of as a trustee, guardian or receiver for any other person, or who would so receive the rent or be entitled to receive the rent if the property were let to a tenant ;
