Section 2(j) in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006
(j)“owner” includes a person who for the time being is receiving or is entitled to receive, the rent of any land or building, whether on his own account or of other person or an agent, trustee, guardian or receiver for any other person or who should so receive the rent or be entitled to receive it if the land or building or part thereof were let to a tenant;
