Section 141A(c) in Rajasthan Land Revenue Act 1956
(c)"owner" includes -(i)the person having permanent interest in any land or premises, or(ii)an agent of, or a Manager on behalf of, such person, or(iii)a trustee of such person, or(iv)a body corporate in which any land or premises is vested for the time being, or(v)the occupier for the time being of any land or premises;
