Section 2(5) in Telangana Mining Settlements Act, 1956
(5)"owner" , when used in relation to any land or building within an area declared to be a Mining Settlement under section 3 means any person for the time being receiving, or entitled to receive the rent of any land or building or part thereof, whether on his own account or on account or on behalf or for the benefit of any other person or as a receiver, guardian or trustee for any other person or who would so receive the rent or be entitled to receive the rent if the land or building or part thereof were let to a tenant;
