(72)"owner" includes the person for the time being receiving rent of any land or building or of any part of any land or building, whether on his own account or as an agent or trust for any person or society or for any religious or charitable purpose or as a receiver who would receive such rent if the land or the building or of any part of the land or the building were let to a tenant;Provided that for purposes of the acquisition of land or payment of compensation, the term "owner" shall mean the person who owns the land or any person duly authorised by him to enter into any agreement with the Chief Municipal Officer or to receive compensation;
