Section 2(86) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(86)"owner" means the person, when used in reference to any premises who receives the rent of the said premises or would be legally entitled to do so if the premises were let out. It also includes,-(a)an agent or trustee who is legally authorized to receive such rent on behalf of the owner;(b)a receiver, executor or administrator or a manager appointed by any court of competent jurisdiction to have the charges of or to exercise the rights of owner of the said premises;(c)a person having legal title ship over the premises / plot of land;
