Section 2(n) in Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Rules, 2011
(n)"Owner" includes any person for the time being receiving or entitled to receive, whether on his own account, or as an agent, trustee, guardian, manager or receiver, for another person, or for any religious, educational or charitable purpose, rent or profits for the agriculture land or for the structure constructed on such land and includes the following to whom the land have leased out by the State Government or the Central Government:-(i)A lessee, if the land has been leased out by the Government for any non-agriculture purpose deriving income therefrom ;(ii)a local authority, if the land is vested in the local authority and used for any non-agriculture purpose deriving income therefrom.
