Section 2(s) in The Orissa Water Supply and Sewerage Board Act, 1991
(s)"owner" in relation to any premises, means the person who receives the rent of the said premises or who would be entitled to receive the rent thereof if the premises were let arid includes-(i)an agent or trustee who receives such rent on account of the owner; or(ii)an agent or trustee who receives the rent of, or is entrusted with the management of any premises devoted to religious or charitable purposes; or(iii)a receiver or manager appointed by any Court of competent jurisdiction to have the charge of or to exercise the rights of an owner of the said premises; or(iv)a mortgagee-in-possession;
