Section 2(36)(a) in Haryana Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 2(36)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(36)(a) in Haryana Municipal Corporation Act, 1994

(a)when used with reference to any building and land, includes -

(i)the person who receives the rent thereof or who would be entitled to receive the rent thereof if the same were let;

(ii)an agent or trustee who receives such rent on account of the owner;

(iii)an agent or trustee who receives the rent of or is entrusted with or concerned for, any premises devoted to religious or charitable purposes;

(iv)a receiver, or manager, appointed by any court of competent jurisdiction to have the charge of, or to exercise the rights of an owner of the said premises;

(v)a mortgagee in possession; and

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State of Haryana - Subsection

Section 2(36)(a) in Haryana Municipal Corporation Act, 1994