Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Assam - Subsection Section 2(v) in Assam Urban Areas Rent Control Act, 1955 (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;
