Section 2(26) in Maharashtra Housing and Area Development Act, 1976
(26)"owner", when used with reference to any building or land or a part thereof, let or intended to be let or occupied separately, means the persons who receives the rent of such building or land or a part thereof, or who will be entitled to receive the rent thereof if the building or land or a part thereof were let and includes-(a)an agent or trustee who receives such rent on account of the owner,(b)an agent or trustee who receives the rent of or is entrusted with, or concerned for, any building land or part thereof devoted to religious or charitable purposes, or(c)a receiver, sequestrator, or manager appointed by any court of competent jurisdiction to have the charge of or to exercise the rights of an owner of the said building, land or part thereof,(d)a mortgagee in possession;
