Section 2(39)(a) in Greater Hyderabad Municipal Corporation Act, 1955

[Cites 0, Cited by 0] [Section 2(39)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(39)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)when used with reference to any premises, the person who receives, the rent of the said premises, or who would be entitled to receive the rent thereof if the premises 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 premises devoted to religious or charitable or educational purposes;

(iii)a receiver, sequestrator 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

(iv)a mortgagee-in-possession;and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Telangana - Subsection

Section 2(39)(a) in Greater Hyderabad Municipal Corporation Act, 1955