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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(f) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(f)"owner" includes-
(i)a joint owner invested with powers of management on behalf of himself and other joint owners and the successors-in-title of any such owner; and
(ii)any manager or trustee exercising powers of management and the successor in office of any such managers or trustees;