Section 2(1a) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976
(1a)[ "Appellate Authority" means any authority, superior in rank to the prescribed authority, appointed by the State Government in respect of a local area for the purpose of [the third proviso to clause (a) of sub-section (3) of section 3 and] [Clause (1a) inserted by W.B. Act 30 of 1985.] sub-section (2) of section 6C, and includes different such authorities for different local areas;](a)"Government premises" means any premises which is owned by the State Government or by a Government undertaking but does not include the official residence of any person authorised to occupy and premises in consideration of the office which he holds under the State Government or a Government undertaking for the time being;(b)"Government undertaking" means a body corporate constituted by or under a Central or State Act which is under the administrative control of the State Government or in which the State Government has exclusive proprietary interest;(c)"premises" means any building or hut and includes part of a building or hut and a seat in a room, let separately, and also includes, -(i)the gardens, grounds and out-houses, if any, appurtenant thereto,(ii)any furniture supplied or any fittings or fixtures affixed for the use of the tenant in such building, hut or seat in a room, as the case may be;(d)"prescribed" means prescribed by rules made under this Act;(e)"prescribed authority" means an authority appointed by the State Government in respect of a local area, by notification in the Official Gazette, for carrying out the purposes of this Act and includes different such authorities for different local areas;(f)"tenant" means any person by whom the rent of any premises is, or but for a special contract would be, payable and includes in the event of such person's death, such of his heirs as were ordinarily residing with him at the time of his death.
