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[Cites 0, Cited by 16] [Entire Act]

State of Tamilnadu - Section

Section 20 in Tamil Nadu Panchayats Act, 1994

(20)"Owner" includes-
(a)the person for the time being receiving or entitled to receive whether on his own account or on behalf of another person as agent, trustee, guardian, manager or receiver or for any religious or charitable purpose, the rents or profits of the property in connection with which the word is used; and
(b)the person for the time being in charge of the animal or vehicle in connection with which the word is used;