Section 2(vi) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(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 a tenant;
