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

State of Telangana - Subsection

Section 2(4) in Telangana Town-Planning Act, 1920

(4)"Owner" includes the person for the time being receiving, or entitled to receive, whether on his own account or as agent, trustee, guardian, manager or receiver for another person, or for any religious or charitable purpose, the rents or profits of the property in connexion with which the word is used.