Section 2(39) in Greater Hyderabad Municipal Corporation Act, 1955
(39)'owner' means-(a)when used with reference to any premises, 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 and includes-(i)an agent or trustee who receives such rent on account of the owner;(ii)an agent or trustee who receives the rent of, or is entrusted with, or concerned for, any premises devoted to religious or charitable or educational purposes;(iii)a receiver, sequestrator 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;and(iv)a mortgagee-in-possession;and(b)when used with reference to any animal, vehicle or boat includes the person for the time being in charge of the animal, vehicle or boat;[(39-a) 'Population' or 'population as at the last census' with all its grammatical variations and cognate expressions, means the population as ascertained at the [last census] [Inserted by Act No.14 of 1981.] of which all the relevant and necessary figures have been published;][(39-b) 'packaged drinking water' (other than Mineral Water) means water manufactured, packaged, sealed, labelled and meant for commercial use for drinking purpose to the general public;] [Inserted by Act No.36 of 2007.]
