Section 2(10)(c) in The Rajasthan Lands and Buildings Tax Act, 1964

[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(10)(c) in The Rajasthan Lands and Buildings Tax Act, 1964

(c)a receiver, sequestrator or manager appointed by any court, competent jurisdiction to have the charge, or to exercise the rights of the owner, of the [land or building] [Substituted by Rajasthan Act No. 15 of 1973.] or portion thereof; and

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State of Rajasthan - Subsection

Section 2(10)(c) in The Rajasthan Lands and Buildings Tax Act, 1964