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[Cites 0, Cited by 0] [Section 2(86)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(86)(b) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

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