Section 2(20)(a) in Tamil Nadu Highways Act, 2001

[Cites 0, Cited by 0] [Section 2(20)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(20)(a) in Tamil Nadu Highways Act, 2001

(a)any person for the time being receiving or entitled to receive, whether on his own account or as agent, trustee, guardian, manager or receiver for another person or other purpose, the rent or profits of any land or building; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 2(20)(a) in Tamil Nadu Highways Act, 2001