Section 2(g) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
(g)"owner" includes a person for the time being receiving or entitled to receive the rent, or a part of the rent, of any land or building, whether on his own account or as trustee or as agent or as receiver appointed by or under order of a court or who would so receive the rent or be entitled to receive it if the building or land were let to a tenant;
