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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4)(xix) in Maharashtra Jeevan Authority Act, 1976

(xix)"owner", in relation to any premises, means the person who receives the rent of the said premises or who would be entitled to receive the rent thereof if the premises were let, and includes-