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

State of Gujarat - Subsection

Section 2(xxii) in The Gujarat Water Supply and Sewerage Board Act, 1978

(xxii)"owner" , in relation to any premises, means the person who receives the rent.of the said premises or who would be entitled to receive the rent thereof if the premises were let, and includes-