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

State of Kerala - Subsection

Section 2(f) in Kerala Buildings Tax Act, 1961

(f)"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 other or an agent, trustee, guardian or receiver for any other person or who should so receive the rent or be entitled to receive it if the building or part therefore were let to a tenant;