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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(x) in Rajasthan Land Pooling Schemes Act, 2016

(x)"owner" includes the person for the time being receiving the rent or is entitled to receive rent, of any land or building or of any part of any land or building, whether on his own account or as an agent or trustee for any person or society or for any religious or charitable purpose or as a receiver or who would receive such rent if the land or the building or any part of the land or the building were let to a tenant;