Section 2(30) in Andhra Pradesh Capital Region Development Authority Act, 2014
(30)"owner" in relation to any property, includes any person who is, for the time being receiving or entitled to receive, whether on his own account or on account of or on behalf of, or for the benefit of, any other person or as an agent, trustee, guardian, manager or receiver for any other person or for any religious or charitable institution, the rents or profits of the property; and also includes a mortgagee in possession thereof; and also includes a person, company, trust, institute, registered body, state or central government and its attached subordinate departments, undertakings and the like, in whose name the property rights are vested;
