Section 2 in The Central Provinces and Berar Accommodation (Requisition) Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context(a)"accommodation" means any building or part of building and includes-(i)the garden, grounds and out-houses, if any, appertaining to such building or part of building, and(ii)any fittings or fixtures attached to any Such building or part of such building or any furniture supplied by the owner for use in such building or part of building;(b)"occupier" means a person in actual occupation of the accommodation;(c)"owner" includes a mortgagee in possession, trustee, receiver or guardian.
