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[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(41)(a) in The Bombay Provincial Municipal Corporations Act, 1949

(a)any person who for the time being is paying or is liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which such rent is paid or is payable,