Section 3(56)(a) in Gauhati Municipal Corporation Act, 1971

[Cites 0, Cited by 0] [Section 3(56)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(56)(a) in Gauhati Municipal Corporation Act, 1971

(a)The person for the time belong receiving the rent of any land or building or of any part of any land or building whether on his own account or as agent or trustee for any person or society of for any religious or charitable purposes, or as a receiver, or who would so receive such rent if the land, building or part thereof were let to a tenant; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 3(56)(a) in Gauhati Municipal Corporation Act, 1971