Section 2(26)(b) in Maharashtra Housing and Area Development Act, 1976

[Cites 0, Cited by 0] [Section 2(26)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(26)(b) in Maharashtra Housing and Area Development Act, 1976

(b)an agent or trustee who receives the rent of or is entrusted with, or concerned for, any building land or part thereof devoted to religious or charitable purposes, or

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State of Maharashtra - Subsection

Section 2(26)(b) in Maharashtra Housing and Area Development Act, 1976