Section 2 in East Punjab Urban Rent Restriction Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context:-(a)"building" means any building or part of a building let for any purpose whether being actually used for that purpose or not, including any land, godowns, out-houses, or furniture let therewith, but does not include a room in a hotel, hostel or boarding-house;(b)"Controller" means any person who is appointed by the [State] [Substituted for 'Provincial' by the Adoptation of Laws Order, 1950.] Government to perform the functions of a Controller under this Act:(c)"Landlord" means any person for the time being entitled to receive rent in respect of any building or rented land whether on his own account or on behalf, or for the benefit, of any other person, or as a trustee, guardian, receiver, executor or administrator for any other person, and includes a tenant who sublets any building or rented land in the manner hereinafter authorised, and, every person from time to time deriving title under a landlord;(d)"non-residential building" means a building being used solely for the purpose of business or trade:Provided that residence in a building only for the purpose of guarding it shall not be deemed to convert a "non-residential building" to a "residential building";(dd)[ "Non-resident Indian" means a person of Indian origin, who is either permanently or temporarily settled outside India in either case - [Inserted vide Punjab Act 9 of 2001.](a)for or on taking up employment outside India; or(b)for carrying on a business or vocation outside India; or(c)for any other purpose, in such circumstances, as would indicate his intention to stay outside India for a uncertain period;].(e)"prescribed" means prescribed by rules made under this Act;(f)"rented land" means any land let separately for the purpose of being used principally for business or trade;(g)"residential building" means any building which is not a non- residential building:(h)"scheduled building" means a residential building which is being used by a person engaged in one or more of the professions specified in the [Schedule I] [Substituted by Amending Act 2 of 1985, Section 2(a).] to this Act, partly for his business and partly for his residence;(hh)[ "specified landlord" means a person who is entitled to receive rent in respect of a building on his own account and who is holding or has held an appointment in a public service or post in connection with the affairs of the Union or of a State.] [Substituted by Punjab Act 2 of 1985 Section 2(b) w.e.f. 16-11-1985.](i)"tenant" means any person by whom or on whose account rent is payable for a building or rented land and includes a tenant continuing in possession after the termination of the tenancy in his favour, but does not include a person placed in occupation of a building or rented land by its tenant, unless with the consent in writing of the landlord, or a person to whom the collection of rent or fees in a public market, cart-stand or slaughter-house or of rents for shops has been farmed out or leased by a municipal, town or notified area committee; and(j)"urban area" means any area administered by a municipal committee, a cantonment board, a town committee or a notified area committee or any area declared ["by the State Government"] [Added by Punjab Act No. XLIII of 1953, Section 2.] by notification to be urban for the purpose of this Act.
