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[Cites 0, Cited by 49] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(i) in The Delhi Rent Act, 1995

(i)" owner of a lodging house" means a person who receives or is entitled to receive whether on his own account or on behalf of himself and others or as an agent or a trustee for any other person, any monetary Consideration from any person on account of board, lodging or other Services provided in the lodging house;