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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bengal Presidency - Subsection

Section 6(ii) in Bengal Smoke-Nuisances Act, 1905

(ii)the expression "owner" includes the person for the time being receiving the rent of any building or land or of any part of any building or land; whether on his own account or as agent or trustee for, any person or society or for any religious or charitable purpose, or as a receiver, or who would so receive such rent if the building, land, or part thereof, were let to a tenant.]