Section 2(36) in Haryana Municipal Corporation Act, 1994
(36)[ "owner", - [Substituted by Haryana Act No 23 of 2003.](a)when used with reference to any building and land, includes -(i)the person who receives the rent thereof or who would be entitled to receive the rent thereof if the same were let;(ii)an agent or trustee who receives such rent on account of the owner;(iii)an agent or trustee who receives the rent of or is entrusted with or concerned for, any premises devoted to religious or charitable purposes;(iv)a receiver, or manager, appointed by any court of competent jurisdiction to have the charge of, or to exercise the rights of an owner of the said premises;(v)a mortgagee in possession; and(b)when used with reference to any animal, vehicle or boat, includes the person for the time being in charge of the animal, vehicle or the boat;]
