Section 2(6) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(6)"owner" includes a joint owner invested with powers of management on behalf of himself and other joint owners, and any manager or trustee exercising powers of management over a historical monument, and the successor-in-title of any such owner and the successor-in-office of any such manager or trustee:Provided that nothing in this Act shall be deemed to extend the powers which may lawfully be exercised by such manager or trustee.Historical Monuments.
