- In Sections 108 and 109,-(1)"Tenement" means a dwelling house and includes-(a)any part of a dwelling house which is capable of separate occupation; and(b)a student's hostel under public or recognized control, but does not include a dwelling house or part of a dwelling house occupied by the owner thereof; and(2)"Landlord" means the immediate landlord or the occupier or occupiers of a tenement.
