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

(c)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 building, land or part thereof,

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State of Maharashtra - Subsection

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