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[Cites 0, Cited by 0] [Section 2(1b)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1b)(f) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(f)"owner", when used with reference to any building or land, means the person who receives or is entitled to receive the rent of the building or land, if the building or land were let, and includes,-
(i)an agent or trustee who receives such rent on account of the owner;
(ii)an agent or trustee who receives the rent of, or is entrusted with, or concerned for, any building or land devoted to religious or charitable purpose;
(iii)a receiver, sequestrator or manager appointed by a court of competent jurisdiction to have the charge of or to exercise the rights of owner of the said building or land, and
(iv)a mortgagee-in-possession;