Section 2(iii) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972
(iii)"landlord" means any person who is, of the time being receiving, or entitled to receive rent in respect of any house 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 in respect of his subtenant, a tenant who has sub-let any house and includes every person not being a tenant who from time to time derives title under a landlord;
