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

Union of India - Subsection

Section 2(h) in The Madras Ancient And Historical Monument And Archaeological Sites And Remains Act, 1966

(h)"owner" includes--
(i)a joint owner invested with powers of management on behalf of himself and other joint owners and the successor-in-title of any such owner, and
(ii)any manager or trustee exercising powers of management and the successor-in-office of any such manager or trustee;