Section 2 in Punjab Urban Rent Restriction Act, 1941
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context :-(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;(b)the expression 'building" means -(i)any building or part of a building let separately for any purpose whatever, including any land or furniture let therewith; or(ii)any land let separately for the purpose of being used principally for business or trade, but does not include a room in a hotel or a boarding house;(c)the expression "prescribed" means prescribed by rules made under this Act;(d)the expression "standard rent" in relation to any premises means -(i)the rent at which the premises were let on the first day of January, 1939; or(ii)where they were not let on the first day of January, 1939, the rent at which they were last let before that date; or(iii)where they were or shall, be first let after the first day of January, 1939, the rent at which they were or shall be first let; or(iv)in any of the cases specified in Section 14 the rent fixed by the Court;(e)the expression "tenant" means any person by whom or on whose account rent is payable for any premises, and includes every person from time to time deriving title under a tenant; and(f)the expression "urban area" means any area administered by a municipal corporation, a municipal committee, a cantonment board, a small town committee or a notified area committee.
