Section 31C in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
31C. Definition of landlord for the purposes of Part II-A.
- For the purposes of this Part, "landlord" means a landlord who is -(a)a member of the armed forces of the Union or a scientist or a successor in interest, referred to in section 13A1; or(b)a person who has given premises on licence for residence, referred to in section 13A2.
