Section 2 in The Orissa House Rent Control Act, 1967
2. Definitions.
- In this Act unless the context otherwise requires -(1)"Controller" in respect of any area means the [Subdivisional Judicial Magistrate] [Substituted by the Orissa House-rent Control (Amendment) Act, 1974 (Orissa Act 10 of 1974 ), Section 3. w.e.f. 1st April, 1974.] having jurisdiction over that area and shall include any Magistrate of the first class having jurisdiction over such area to whom the [Subdivisional Judicial Magistrate] [Substituted by the Orissa House-rent Control (Amendment) Act, 1974 (Orissa Act 10 of 1974 ), Section 3. w.e.f. 1st April, 1974.] may transfer any application for disposal;(2)"fair-rent" means rent considered reasonable having regard to the-situation, locality, condition of the premises, amenities provided therein and the rental value fixed by the local authority, if any;(3)"house" includes any building or part of a building with its appurtenances and out-houses used for any purpose whatsoever;(4)"landlord" includes any person who is receiving or is entitled-to-receive the rent of a house whether on his own account or on behalf of another or on behalf of himself and others;(5)"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, or a person continuing in possession after the termination of his tenancy otherwise than under, the provisions of this Act and shall include any person against whom a suit for ejectment is pending in a Court of competent Jurisdiction but not a person against whom a decree or order for eviction has been made by such a Court.
