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[Cites 0, Cited by 10] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(i) in Kerala Building Tax Act, 1975

(i)"owner" includes a person who for the time being is receiving, or is entitled to receive, the rent of any building, whether on his own account or on account of himself and others or as an agent, trustee, guardian or receiver for any other person or who should so received the rent or be entitled to receive it if the building or part thereof were let to a tenant;