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

State of Haryana - Subsection

Section 2(1)(k) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(k)"transferrer" means a person, including a firm or other body of individuals, whether incorporated or not, to whom land or building is sold, leased or transferred in any manner whatsoever under these rules and includes his successors and assignees;