Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(68)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(68)(a) in West Bengal Municipal Corporation Act, 2006

(a)a 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.