Section 2(1)(h) in Cantonments (House-Accommodation ) Act, 1923

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Union of India - Subsection

Section 2(1)(h) in Cantonments (House-Accommodation ) Act, 1923

(h)"owner" includes the person who is receiving, or is entitled to receive, the rent of a house, whether on his own account or on behalf of himself and others or as an agent or trustee, or who would so receive the rent, or be entitled to receive it, if the house were let to a tenant; and

(i)a house is said to be in a state of reasonable repair when-

(ii)all doors and windows are intact, properly painted or oiled, and provided with proper locks or bolts or other secure fastenings, and

(iii)all rooms, out-houses and other appurtenant buildings are properly colour-washed or white-washed.

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Union of India - Subsection

Section 2(1)(h) in Cantonments (House-Accommodation ) Act, 1923