(s)"owner" includes -(i)a person who for the time being is receiving or is entitled to receive, the rent of any land or building, whether on his own account or as an agent, trustee, guardian or receiver or any other person who shall receive the rent or be entitled to receive if the land or building or part thereof were let out to tenant;(ii)the custodian of evacuee property;(iii)the Director of Estates of the Government of India, the Secretary of the State Development Authority, the Manager/Divisional Manager of the Railways and the head of a Government department, in respect of properties under their respective control;
