Section 2 in Tripura Buildings (Lease and Rent Control) Act, 1975
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Accommodation Controller" means any person appointed to perform the functions of an Accommodation Controller under this Act ;(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, wells, tanks and structures, if any appurtenant to such building, or part of such building and let or to be let along with such building,(ii)any furniture supplied by the landlord for use in such building or part of such building,(iii)any fitting or machinery belonging to the landlord, affixed to or installed in such building, or part of such building and intended to be used by the tenant for or in connection with the purpose for which such building or part of such building is let or to be let, but does not include a room in a hotel or boarding house ;(c)"family" means in relation to a person, the wife or husband of such person, his or her children, grand children, parents, brothers and any other relative dependent on him and in the case of a joint Hindu family, any member of such family ;(d)"landlord" includes the person who is receiving or is entitled to receive the rent of a building, whether on his own account or on behalf 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 ;Explanation. - A tenant who sub-lets shall be deemed to be landlord within the meaning of this Act in relation to the sub-tenant ;(e)"prescribed" means prescribed by rules made under this Act ;(f)"Rent Control Court" means the Rent Control Court constituted under section 3 ;(g)"Schedule " means a Schedule appended to this Act ;(h)"tenant" means any person by whom or on whose account or behalf the rent of any premises is, or but for a special contract would be, payable and includes any person continuing in possession after the termination of his tenancy or in the event of such person's death, such of his heirs as were ordinarily residing with him at the time of his death but shall not include any person against whom any decree or order for eviction has been made by a civil court of competent jurisdiction ;(i)"town" means an area within the limits of a municipality or such other area as may be specified by the State Government for this purpose by a notification in the Official Gazette ;(j)"unconscionable rent" means any rent which is more than double the maximum of the fair rent that could be fixed for a building under section 5 ;(k)"village" means a village as defined in clause (w) of section 2 of the Tripura Land Revenue and Land Reforms Act, 1960.
