Section 2(h) in The West Bengal Premises Tenancy Act, 1956.
(h)"tenant" [means any person] [Words substituted for the words 'includes any person' by W.B. Act 29 of 1965.] by whom or on whose account or behalf, the rent of any premises is, or but for a special contract would be, payable and [includes any person continuing in possession after the termination of his tenancy or in the event of such person's death, such of his heirs as were ordinarily residing with him at the time of his death,] [Words substituted for the words 'also any person continuing in possession after the termination of his tenancy' by W.B. Act 29 of 1965.] but shall not include any person against whom any decree or order for eviction has been made by a Court of competent jurisdiction.
