Section 2 in Assam Urban Areas Rent Control Act, 1955
2. Definitions.
- In this Act, unless there is anything repugnant in the subject matter or context,(i)"The Court" means the Court of ordinary Civil jurisdiction in the Area in which a house is situated which would be competent to pass a decree for the eviction of a tenant from that house;(ii)"house" means any building, hut or shed, or any part thereof, let or to be let separately for residential or non-residential purposes, and includes-(a)the garden, ground and out-houses, if any appurtenant to such building, hut, shed or part thereof; and(b)any furniture supplied by the landlord for use by the tenant in such house, but does not include any premises belonging to State Government or Central Government or a Local Authority;(iii)"landlord" means any person who is, for 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 sub-tenant, a tenant who has sublet any house and further includes every person not being a tenant who from time to time derives title under a landlord but does not include State Government or Central Government or a Local Authority ;(iv)"standard rent" in relation to any house means the average monthly rent actually paid by any tenant for the house over a period of twelve months from the first day of January 1946 to the thirty-first day of December 1946 ;(v)"tenant" means any person by whom or on whose behalf rent is payable for any house, and includes every person who from time to time derives title under a tenant;(vi)"urban area" means any area declared to be, or included in, a municipality under the provisions of clauses (a) and (b) of sub-section (2) of Section 5 or declared to be a notified area under the provisions of subsection (4) of section 328, or deemed to be such under the proviso to that sub-section of the Assam Municipal Act, 1923 (Assam Act I of 1923) and includes a Cantonment as defined in Cantonments Act, 1924 (Act II of 1924).
