Section 2(8) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(8)[ "tenant" means any person by whom or on whose account rent is payable for a building and includes the surviving spouse, or any son, or daughter, or the legal representative of a deceased tenant who-] [Substituted by section 3(4) of the Tamil Nadu Buildings (Lease and Rent Control) Amendments Act, 1973 (Tamil Nadu Act 23 of 1973).](i)in the case of residential building, had been living with the tenant in the building as a member of the tenant's family up to the death of the tenant, and(ii)in the case of a non-residential building, had been in continuous association with the tenant for the purpose of carrying on the business of the tenant up to the death of the tenant and continues to carry on such business thereafter, and a person continuing in the possession after the termination of the tenancy in his favour, but does not include a person placed in occupation of a building by its tenant or a person to whom the collection of rents or fees in a public market, cart-stand or slaughter house or of rents for shops has been formed out or leased by a municipal council or a panchayat union council for the municipal corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the municipal corporation of Madurai.
