Section 2(4)(iii) in The Greater Noida Industrial Development Area Building Regulations, 1992

[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(4)(iii) in The Greater Noida Industrial Development Area Building Regulations, 1992

(iii)a receiver, executor or administrator or a manager appointed by any Court of competent jurisdiction to have the charge of, or to exercise the rights of the owner; and

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State of Uttar Pradesh - Subsection

Section 2(4)(iii) in The Greater Noida Industrial Development Area Building Regulations, 1992