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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(m) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961

(m)'occupier of a factory' means the person who, or the authority which, has the ultimate control over the affairs of the factory, and, where the said affairs are entrusted to a secretary, manager, managing director, operative director or managing agent, such secretary, manager, managing director, operative director or managing agent shall be deemed to be the occupier of the factory;
(mm)[ 'owner of a khandasari unit' means the person who, or the authority which, owns or has the ultimate control over the affairs of the khandasari unit and where the said affairs are entrusted to the Secretary, Manager, or Managing Director, such Secretary, Manager, or Managing Director shall be deemed to be. the owner of the khandasari unit;] [Inserted by Act No.4 of 1967.]