Section 2(48)(c) in The M.P. Bhumi Vikas Rules, 1984

[Cites 0, Cited by 0] [Section 2(48)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(48)(c) in The M.P. Bhumi Vikas Rules, 1984

(c)a receiver, executor or administrator or a manager appointed by any Court of competent jurisdiction to have the charge of or to exercise the rights of the owner; and

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State of Madhya Pradesh - Subsection

Section 2(48)(c) in The M.P. Bhumi Vikas Rules, 1984