Section 2(e) in The West Bengal Premises Tenancy Act, 1956.
(e)"notification" means a notification published in the Official Gazette;(ee)[ "owner of a lodging house" means any person who for the time being is receiving any monetary consideration from any person on account of board or lodging, or other service in the lodging house, and includes any person who is entitled to institute a suit for the recovery of such monetary consideration;] [Clause (ee) inserted by W.B. Act 34 of 1969.]
