Section 2 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
2. Definitions:.
- In this Act, unless the context otherwise requires:(i)'Andhra Area' means the territories which immediately before the 1st November, 1956, were comprised in the State of Andhra;(ii)'Authorised Officer' means any officer authorised by the Government under sub-section (1) of Section 3.(iii)'Building' means any house or but or part of a house or hut, let or to be let separately for residential or non-residential purposes and includes:(a)the gardens, grounds, garages and out-houses if any, appurtenant to such house, but or part of such house or but and let or to be let along with such house or but or part of such house or hut;(b)any furniture supplied or any fittings affixed by the landlord for use in such house or but or part of a house or hut, but does not include a room in a hotel or boarding house;(iv)'Controller' means any person not below the rank of a Tahsildar appointed by the Government to perform the functions of a Controller under this Act;(v)'Government' means the State Government;(vi)'Landlord' means the owner of a building and includes a person who is receiving or is entitled to receive the rent of a building, whether on his own account or on behalf of another person or on behalf of himself and others or as an agent, trustee, executor, administrator, receiver or guardian or who would so receive the rent or be entitled to receive the rent, if the building were let to a tenant.Explanation: A tenant who sub-lets a building shall be deemed to be a landlord within the meaning of this Act in relation to the sub-tenant;(vii)'Prescribed' means prescribed by rules made under this Act;(viii)Telangana area' means the territories specified in sub-section (1) of Section 3 of the States Re-organisation Act, 1956 (Central Act 37 of 1956);(ix)'Tenant' means any person by whom or on whose account rent is payable for a building and includes the surviving spouse, or any son or daughter, of a deceased tenant who had been living with the tenant in the building as a member of tenant's family up to the death of the tenant and a person continuing in possession after the termination of the tenancy in his favour, but does not include a person placed in occupation of a building, by its tenant or a person to whom the collection of rents or fees in a public market, cart-stand or slaughter-house or of rents for shops has been framed out or leased by a local authority.
