Section 5(11) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(11)"tenant" means any person by whom or on whose account rent is payable for any premises and includes,-(a)such sub-tenants and other persons as have derived title under a tenant [before the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959] [This portion was substituted for the words 'before the coming into operation of this Act' by Bombay 49 of 1959, section 3 (1).]; (Bombay Ordinance No. Ill of 1959);(aa)[ any person to whom interest in premises has been transferred under the proviso to [sub-section (1) of Section 15] [This sub-clause was inserted by Bombay 61 of 1953, section 5 (2).];(b)any person remaining after the determination of the lease, in possession, with or without the assent of the landlord, of the premises leased to such person or his predecessor who has derived title [before the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959] [This portion was substituted for the words 'before the coming into operation of this Act' by Bombay 49 of 1959, section 3 (1).]; (Bombay Ordinance No. Ill of 1959).(c)[ (i) in relation to premises let for residence, any member of the tenant's family residing with the tenant at the time of, or within three months immediately preceding, the death of the tenant as may be decided in default of agreement by the Court, and [Sub-clause (c) was substituted by Gujarat 18 of 1965, section 3 (2).](ii)in relation to premises let for business, trade or storage, any member of the tenant's family carrying on business, trade or storage with the tenant in the said premises at the time of the death of the tenant as may continue, after his death, to carry on the business, trade or storage as the case may be, in the said premises and as may be decided in default of agreement by the Court];
