Maharashtra Rent Control Act, 1999

41. Definition of landlord for the purpose of Chapter VIII.

For the purposes of this Chapter, landlord means a landlord who is,-

(a) a person who has created a service tenancy in respect of his premises or a part thereof in favor of his employee under section 22;

(b) a member of the armed forces of the Union or a scientist or a Government servant or a successor-in-interest, referred to in section 23; or

(c) ' a person who has given premises on license for residence or a successor-in-interest referred to in section 24.