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Citedby 83 docs - [View All]
Shankar Dagadu Bakade And Ors. vs Bajirao Balaji Darwatkar on 13 December, 1989
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Babubhai M. Chinai Residing At vs Sindhu Resettlement Corporation on 12 January, 2009
Satesh Jain Oswal vs Singareni Collieries Co. Ltd. on 27 August, 2004

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[Section 2] [Complete Act]
Central Government Act
Section 2(e) in The Delhi Rent Act, 1995
(e) " landlord" means a person who, for the time being is receiving, or is entitled to receive, the rent of any premises, whether on his own account or on account of or on behalf of, or for the benefit of, any other person or as a trustee, guardian or receiver for any other person or who would so receive the rent or be entitled to receive the rent if the premises were let to a tenant;