Section 2(f) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(f)"owner", in relation to a land, hut or other structure, includes any person who is receiving or is entitled to receive the rent of such land, hut or other structure on his own account or on behalf of himself and others or as agent or trustee, or who would so receive the rent or be entitled to receive it if the land, hut or other structure were let to a tenant;
