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[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(41)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)any person who for the time being is paying or is liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which such rent is paid or is payable,