Section 2(32)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

[Cites 0, Cited by 0] [Section 2(32)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(32)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)when used with reference to any premises, the person who receives the rent of the said- premises, or who would be entitled to receive the rent thereof if the premises were let, and includes,-

(i)an agent or trustee who receives such rent on account of the owner;

(ii)an agent or trustee who receives the rent of, or is entrusted with or concerned for, any premises devoted to religious or charitable purposes;

(iii)a receiver, sequestrator or manager appointed by any Court of competent jurisdiction to have the charge of, or to exercise the right of an owner of, the said premises; and

(iv)a mortgage-in-possession; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 2(32)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965