Section 2(6) in The Ancient Monuments Preservation Act, 1904
(6)"owner" includes a joint owner invested with powers of management on behalf of himself and other joint owners, and any manager or trustee exercising powers of management over an ancient monument, and the successor in title of any such owner and the successor in office of any such manager or trustee:Provided that nothing in this Act shall be deemed to extend the powers which may lawfully be exercised by such manager or trustee.
