Section 2(ix) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(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 the 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,
