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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(12)(b) in Jodhpur Development Authority Act, 2009

(b)any person who is liable to pay to the owner of any land or building, damages for wrongful occupation of the whole or part of any such building or land; or