Section 2 in Puducherry Buildings (Lease and Rent Control) Act, 1969
2. Definitions.
- In the Act, unless the context otherwise requires, -(1)"accommodation appellate authority" means an officer appointed, by notification in the Official Gazette, to function as accommodation appellate authority under this Act;(2)"appellate authority" means an appellate authority appointed under subsection (1) of section 23;(3)"authorised officer" means any officer authorised by the Government under sub-section (1) of section 4;(4)"building" means any building or hut or part of a building or hut, let or to be let separately for residential or non-residential purpose and includes -(a)the garden, grounds and out-houses, if any, appurtenant to such building, hut or part of such building or hut and let or to be let along with such building or hut;(b)any furniture supplied by the landlord for use in such building or hut or part of a building or hut, but does not include a room in a hotel or boarding house;(5)[ "Controller" means any person appointed by the Government, by notification in the Official Gazette to exercise the powers and perform the functions of a Controller under this Act for such area as may be specified in the notification] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980 vide E.G. No.95 dated 30.07.1980.];(6)"Government" means the Administrator of the Union territory appointed by the President under article 239 of the Constitution;(7)"landlord" includes the person who is receiving or is entitled to receive the rent of a building, whether on his own account or on behalf of any other or on behalf of himself and others or as an agent, trustee, executor, administrator, receiver or guardian or who would so receive the rent, or be entitled to receive the rent, if the building were let to a tenant;Explanation. - A tenant who sub-lets shall be deemed to be a landlord within the meaning of this Act in relation to the sub-tenant.[(7-a). "member of his family" in relation to a landlord means his spouse, and dependent children] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980 vide E.G. No.95 dated 30.07.1980.];(8)"prescribed" means prescribed by rules made under this Act;(9)"repairs" means the restoration of a building to a sound or good state after decay or injury but does not include additions, improvements or alterations except in so far as they are necessary to carry out such restoration;(10)[ "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, or the legal representative of a deceased tenant who - [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980 vide E.G. No.95 dated 30.07.1980.](i)in the case of a residential building, had been living with the tenant in the building as a member of the tenant's family upto the death of the tenant, and(ii)in the case of a non-residential building, had been in continuous association with the tenant for the purpose of carrying on the business of the tenant upto the death of the tenant and continues to carry on such business thereafter, and a person continuing in possession after the termination of the tenancy in his favour, but does not include a person placed in occupation of a building by its tenant or a person to whom the collection of rents or fees in a public market, cart-stand or slaughter-house or of rents for shops has been farmed out or leased by Municipalities or Village or Commune Panchayats;](11)"Union territory" means the Union territory of Puducherry.
