Section 3 in Assam Non-Agricultural Urban Areas Tenancy Act, 1955
3. Definitions.
- In this Act, unless there is anything repugnant in the subject-matter or context:-(a)'holding' means a parcel or parcels of land or an undivided share thereof held by a tenant, and forming the subject-matter of one and the same tenancy ;[Price annas 2 or 2d](b)'land' means land which is let or occupied for residential or business purposes or for purposes incidental thereto, and includes sites for buildings, water, water-ways, drains, ditches, canals, tanks and wells appertaining to such land ;(c)'landlord' means a person immediately under whom a tenant holds but does not include the Government ;(d)'permanent structure' in relation to any locality means a structure which is regarded as permanent in that locality;(e)'prescribed' means prescribed by a rule made under this Act ;(f)'rent' means whatever is lawfully payable in money or in kind by a tenant to his landlord on account of the use and occupation of his holding under such landlord ;(g)'tenant' means a person who holds land under another person, other than Government and who is, but for a special contract liable to pay rent for that land to the latter, and includes a person who derives his title from a tenant, and a person who continues in possession of any land after termination of his tenancy in respect of that land ;(h)'urban area' means any area declared to be included in a Municipality under the provisions of clauses (a) and (b) of sub-section (2} of section 5, or declared to be a notified area under the provisions of sub-section (4) of section 328 or deemed to be such under the proviso to that sub-section, of the Assam Municipal Act, 1923 (Assam Act I of 1923).
