2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "fair rate" means the fair rate fixed under section 24 and includes the rate as revised under section 25;

(b) "hotel or lodging house" means a building or part of a building where lodging with or without board or other services is provided for a monetary consideration;

(c) "landlord" means a person who, for the time being is receiving, or is entitled to receive, the rent of any premises, whether on his own account or on account of, or on behalf of, or for the benefit of, any other person or as a trustee, guardian or receiver for any other person or who would so receive the rent or be entitled to receive the rent, if the premises were let to a tenant;

(d) "lawful increase" means an increase in rent permitted under the provisions of this Act;

(e) "manager of a hotel" includes any person in charge of the management of the hotel;

(f) "owner of a lodging house" means a person who receives or is entitled to receive whether on his own account or on behalf of himself and others or as an agent or a trustee for any other person, any monetary consideration from any person on account of board, lodging or other services;

(g) "premises" means any building or part of a building which is, or is intended to be, let separately for use as a residence or for commercial use or for any other purpose, and includes-

(i) the garden, grounds and outhouses, if any, appertaining to such building or part of a building;

(ii) any furniture supplied by the landlord for use in such building or part of a building; but does not include a room in a hotel or lodging house;

(h) "prescribed" means prescribed by rules made under this Act;

(i) "standard rent", in relation to any premises, means,-

(i) where the standard rent has been fixed by the court under section 8, the rent so fixed; or

(ii) where the standard rent has not been fixed under section 8, the standard rent of the premises as determined in accordance with the provisions of the Second Schedule;

(j) "tenant" means any person by whom or on whose account rent is payable for any premises and includes such sub-tenants and other persons as have derived title under a tenant under the provisions of any law before the commencement of this Act.

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