- In this Act, unless subject or context otherwise requires,-(a)"amenities" includes supply of water and electricity, passages, staircase, natural light, lavatories, lifts, conservancy, sanitary services, telephone services, T.V. Cable services or the like :(b)"Appellate Rent tribunal" means Appellate Rent Tribunal constituted under Sec. 19;(c)"landlord" means any person who for the time being is receiving or is entitled to receive the rent of any premises, whether on his own account or as an agent, trustee, guardian or receiver for any other person, or who would so receive or be entitled to receive the rent, if the premises were let to a tenant;(d)"lease" means a lease as defined under the Transfer of Property Act, 1882 (Central Act No. 4 of 1882);(e)"Municipal Area" means the Municipal area as defined under the Rajasthan Municipalities Act, [2009 (Act No. 18 of 2009)] [Substituted '1959 (Act No. 38 of 1959)' by Rajasthan Act No. 33 of 2017, dated 27.9.2017.];(f)"premises" means--(a)any land not being used for agricultural purposes; and(b)any building or part of a building (other than a farm building) let or intended to be let for use as a residence or for commercial use or for any other purpose, including,--(i)the gardens, grounds, godowns, garages and out-houses, if any, appurtenant to such building or part.(ii)any furniture supplied by the landlord for use in such building or part.(iii)any fittings affixed to; and amenities provided in such building or part for the more beneficial enjoyment thereof, and(iv)any land appurtenant to and let with any such building or part.but does not include a room or other accommodation in a hotel, dharamshala, inn, sarai, lodging house, hoarding house or hostel;Explanation. - In absence of a contract to the contrary, the top of the roof shall not form part of the premises let out to a tenant;(fa)[ "Rent Authority" means the officer appointed under Sec. 22-A;] [Inserted by Rajasthan Act No. 33 of 2017, dated 27.9.2017.](g)"Rent Tribunal" means a Rent Tribunal constituted under Sec. 13;(h)"senior citizen" means a citizen of India who has attained the age of sixty five years or more;(i)"tenant" means(i)the person by whom or on whose account or behalf rent is, or but for a contract express or implied, would be payable fur any premises to his landlord including the person who is continuing in its possession after the termination of his tenancy otherwise than by an order or decree for eviction passed under the provisions of this Act; and(ii)in the event of death of the person referred to in Sub-clause (i),-(a)in case of premises let out for residential purposes, his surviving spouse, son, daughter, mother and father who had been ordinarily residing with him in such premises as member of his family upto his death :(b)in case of premises let out for commercial or business purposes, his surviving spouse, son, daughter, mother and lather who had been ordinarily carrying on business with him in such premise, as member of his family upto his death; and(j)"Tribunal" means an Appellate Rent Tribunal (if a Rent Tribunal, as the case may be.
