Section 2 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"agreement or "tenancy agreement" means the written agreement executed by the landlord and the tenant as required under this Act;(b)"landlord" means a 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 of or on behalf of, or for the benefit of, any other person or as a trustee, guardian or receiver of any person or who would so receive the rent or be entitled to receive the rent, if the premises were let to a tenant, and shall include his successor-in-interest;(c)"local authority" means a Municipal Corporation or a Municipal Council or a Nagar Panchayat or a Development Authority, by whatever name called, or such other body entitled to function as a local authority in any city or town, constituted under relevant law for the time being in force;(d)"person with disability" has the same meaning as assigned to it in clause (t) of Section 2 of the Persons with Disability (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995;(e)"premises" means any building or part of a building which, or is intended to be, let separately for the purpose of residence or for commercial or for educational use, except for industrial use and includes-(i)the garden, to such building or part of the building for the more beneficial enjoyment thereof, but does not include hotel, lodging house, dharmshala or inn etc:,(f)"property manager" means a person or company who is employed by the land to manage the premises and who represents the land in his dealings with the tenant;(g)"Rent Authority" means an officer appointed under Section 37;(h)"Rent Court" means a Rent Court constituted under Section 30;(i)"rent payable" in relation to any premises means the rent as per Section 8;(j)"Rent Tribunal" means Rent Tribunal constituted under Section 31;(k)"Schedule" means the Schedule annexed to this Act;(l)"Tenant" means a person by whom or on whose account or behalf the rent of any premises is, or, but for a contract express or implied, would be payable for any premises and includes any person occupying the premises as a sub-tenant and also, any person continuing in possession after the termination of his tenancy whether before or after the commencement of this Act; but shall not include any person against whom any order or decree for eviction has been made;(m)"Urban Area" means the areas that fall under the jurisdiction of either the Municipal Corporation or the Municipal Council or the Development Authority or the Nagar Panchayat or any other such body as the case may be.
