Section 2 in Haryana Urban (Control of Rent and Eviction) Act, 1973
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"building" means any building or a part of building let for any purpose whether being actually used for that purpose or not, including any land, godowns, out-houses, gardens, lawns, wells or tanks appurtenant to such building or the furniture let therewith or any fittings affixed to or machinery installed in such building, but does not include a room in a hotel, hostel or boarding house;(b)"Controller" means any person who is appointed by the State 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 provided, and every person from time to time deriving title under a landlord;(d)[ "non-residential building" means a building being used - [Substituted by Haryana Act 14 of 1976 section 2.](i)mainly for the purpose of business or trade; or(ii)partly for the purpose of business or trade and partly for the purpose of residence, subject to the condition that the person who carries on business or trade in the building resides there :Provided that if a building is let out for residential and non-residential purposes separately to more than one person, the portion thereof let out for the purpose of residence shall not be treated as a non-residential building.Explanation. - Where a building is used mainly for the purpose of business or trade, it shall be deemed to be a non-residential building even though a small portion thereof is used for the purpose of residence;](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)"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 his tenancy and in the event of such person's death, such of his heirs as are mentioned in the Schedule appended to this Act and who were ordinarily residing with him at the time of his death, but does not include a person placed in occupation of a building or rented land by its tenant, except with the written consent of the landlord, or 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 framed out, or leased by a municipal, town or notified area committee;(i)"urban area" means any area administered by a municipal committee, a notified area committee, Faridabad Complex Administration or any area declared by the State Government by notification to be urban area for the purpose of this Act.
