Section 2(1) in Rajasthan State Highways Act, 2014
(1)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, manager or trustee, by whatever name called, who has control over the premises or who receives rent on behalf of the owner;(ii)an agent, manager or trustee who receives the rent of, or is entrusted with, or concerned with, any premises devoted to religious or charitable purposes;(iii)receiver, sequestrator or manager appointed by any court of competent jurisdiction; and(iv)a mortgagee in possession;
