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[Cites 0, Cited by 0] [Section 95(33)] [Section 95] [Entire Act]

State of West Bengal - Subsection

Section 95(33)(b) in West Bengal Municipal (Building) Rules, 2007

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