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

State of Gujarat - Subsection

Section 2(18) in The Gujarat Municipalities Act, 1963

(18)"owner" includes the person for the time being receiving the rent of any land of building, whether on his own account or as agent or trustee for any other person or for any society or for any religious or charitable purposes, or who would so receive the rent if such land or building were to let to a tenant;