Section 2(a) in Punjab Urban Rent Restriction Act, 1941
(a)the expression "landlord" means any person for the time being entitled to receive rent in respect of any premises whether on his own account or on account or on behalf or for the benefit of any other person or as a trustee, guardian or receiver for any other person, and includes a tenant who sub-lets any premises and every person from time to time deriving title under a landlord;
