Section 2(m) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(m)"owner of a lodging House" means a person who for the time being is receiving, or is entitled to receive, whether on his own account, or on account of, or on behalf of, or for the benefit of, himself or any other person or as an agent or guardian, receiver or a trustee or any other person, any monetary consideration from any person on account of board, lodging or other services provided in the lodging house;
