Section 2(17)(c) in The U.P. Water Supply and Sewerage Act, 1975

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

State of Uttar Pradesh - Subsection

Section 2(17)(c) in The U.P. Water Supply and Sewerage Act, 1975

(c)a receiver or manager appointed by any court of competent jurisdiction to have the charge of, or to exercise the rights of an owner of the said premises; and

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State of Uttar Pradesh - Subsection

Section 2(17)(c) in The U.P. Water Supply and Sewerage Act, 1975