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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(ay) in Kerala Municipality Building Rules, 1999

(ay)"owner" in respect of land or building, means the person who receives the rent for the use of the land or building or would be entitled to do so if they were let and includes,-