Section 7(15) in The Maharashtra Rent Control Act, 1999
(15)"tenant" means any person by whom or on whose account rent is payable for any premises and includes,-(a)such person,-(i)who is a tenant, or(ii)who is a deemed tenant, or(iii)who is a sub-tenant as permitted under a contract or by the permission or consent of the landlord, or(iv)who has derived title under a tenant, or(v)to whom interest in premises has been assigned or transferred as permitted,by virtue of, or under the provisions of, any of the repealed Acts;(b)a person who is deemed to be a tenant under section 25;(c)a person to whom interest in premises has been assigned or transferred as permitted under section 26;(d)in relation to any premises, when the tenant dies, whether the death occurred before or after the commencement of this Act, any member of the tenant's family, who, -(i)where they are let for residence, is residing, or(ii)where they are let for education, business, trade or storage, is using the premises for any such purpose,with the tenant at the time of his death, or, in the absence of such member, any heir of the deceased tenant, as may be decided, in the absence of agreement, by the court.Explanation. - The provisions of this clause for transmission of tenancy shall not be restricted to the death of the original tenant, but shall apply even on the death of any subsequent tenant, who becomes tenant under these provisions on the death of the last preceding tenant.
