Section 2(30)(a) in The Coimbatore City Municipal Corporation Act, 1981

[Cites 0, Cited by 0] [Section 2(30)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(30)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)the person for the time being receiving or entitled to receive whether on his own account or as agent, trustee, guardian, manager or receiver for another person, or for any religious or charitable purpose the rent or profits of the property in connection with which the word is used; and

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State of Tamilnadu - Subsection

Section 2(30)(a) in The Coimbatore City Municipal Corporation Act, 1981