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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(17)(a) in The Haryana Municipal Act, 1973

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