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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(n) in The Orissa Grama Panchayats Act, 1964

(n)"Owner" in respect of any property includes a person who, for the time being is receiving or is entitled to receive, whether on his own account or on behalf of another person as an agent, trustee, guardian, manager or receiver of the rents or profits of the property;