Section 2(41)(e) in The Asansol Municipal Corporation Act, 1990.

[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

(e)any person who is liable to pay to the owner damages for the use and occupation of any land or building; [and] [Word added by W.B. Act 5 of 1994.]

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