Section 2(h) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(h)"owner" includes -(i)a joint owner vested with powers of management on behalf of himself and other joint owners and the successors in-title of any such owner; and(ii)a manager or trustee, not being the owner, who has been entrusted with the custody and management of a monument or site and the successor-in-office of any such manager or trustee;
