Section 3(33)(a) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 3(33)] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(33)(a) in Meghalaya Municipal Act, 1973

(a)the person for the time being receiving the rent of any land of building or any part of any land or building whether on his own account or as agent or trustee for any person or society for any religious or charitable purpose or as receiver, or who would so receive such rent if the land, building or part thereof were let to a tenant, and,

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State of Meghalaya - Subsection

Section 3(33)(a) in Meghalaya Municipal Act, 1973