Section 2(f) in Mizoram Animal (Control & Taxation) Act, 2014
(f)"owner" means(i)When used with reference to land or property (whether private or public) the cultivator or occupier or owner of land or property, jhum, garden, land used for wet rice cultivation or any person who has advanced cash for the cultivation of the crop or produce on any land or the vendor or mortgagee of such crop or produce, or any portion thereof;(ii)When used with reference to any animal, it includes the person for the time being incharge of the animal;
