Section 3(15)(a) in Chennai City Municipal Corporation Act, 1919

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State of Tamilnadu - Subsection

Section 3(15)(a) in Chennai City Municipal Corporation Act, 1919

(a)any person for the time being paying or liable to pay to the owner the rent or any portion of the rent of the land or building or part of the same in respect of which the word is used or damages on account of the occupation of such land, building or part; and

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State of Tamilnadu - Subsection

Section 3(15)(a) in Chennai City Municipal Corporation Act, 1919