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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(17)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(a)any person who, for the time being, is paying or is liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which such rent is paid or is payable;