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[Cites 0, Cited by 7] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(g) in The Slum Areas (Improvement And Clearance) Act, 1956

(g)“owner” includes any person who is receiving or is entitled to receive the rent of any building or land whether on his own account or on behalf of himself and others or as agent or trustee, or who would so receive the rent or be entitled to receive it if the building or land were let to a tenant;