Section 2(d) in The Assam Ancient Monuments and Records Act, 1959

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State of Assam - Subsection

Section 2(d) in The Assam Ancient Monuments and Records Act, 1959

(d)"owner" includes-

(i)a joint owner invested with powers of management on behalf of himself and other joint owners and the successor-in-title of any such owner, and

(ii)any management or trustee exercising powers of management and the successor-in-office of any such manager or trustee;