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

State of Arunachal Pradesh - Subsection

Section 2(m) in Arunachal Pradesh Heritage Act, 2015

(m)"Owner" means and includes -
(i)a joint owner invested with power of management on his own behalf and other joint owners and 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 manager or trustee ;