Section 2 in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires(a)"Appellate Authority" means the Deputy Commissioner of the District in which the building is situated or any other officer specially empowered by the Government to perform the functions of an Appellate Authority.(b)"Building" means any building or hut or a part of the building or hut, let or to be let, separately for residential or non-residential purposes and includes -i. the garden, grounds/ open spaces and outhouses, if any, appurtenant to such building or hut or part of such building or hut, andii. any furniture supplied by the landlord for use in such, building or hut or part of such building or hut.(c)"Commissioner" means Commissioner of the Division in which the building is situated.(d)"Controller" means the person appointed by the State Government under section 31 of the Act.(e)"Deputy Commissioner" means and the Deputy Commissioner of the District in which the building is situated.(f)"Government" means the Government of Jharkhand.(g)"Landlord" means the owner of the building and includes a person who for the time being is receiving or is entitled to receive the rent of the building, whether on his own account or on behalf of another, or as an agent, trustee, executor, administrator, receiver, guardian or whoever so receives the rent, or entitled to receive the rent, if the building were let to a tenant.(h)"Premium" means the mutually agreed amount paid by a tenant to the landlord at the time of agreement which does not exceed 2 months rent in the case of residential building and 12 months rent in the case of non-residential building; which should be refunded without interest while vacating the building(i)"Prescribed" means prescribed by rules made under this Act;(j)"Standard Rent" in relation to the building means the rent calculated under section 9.(k)"State Government" means the Government of Jharkhand.(l)"Tenant" means any person by whom or on whose account rent is payable for a building and includes -i. a person who occupies a building, as an employee of the landlord of such building either on payment of rent or otherwise.ii. the surviving spouse, or any son or unmarried daughter. or parent, or daughter-in-law, being the widow of predeceased son of a deceased tenant who had been living with the tenant in the building as a member of the family upto her/his death.
