Section 2(f) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(f)"owner" in respect of any land, or building or portion thereof includes the person, who for the time being receives, or who would be entitled to receive, the rent thereof, if the same were let, and includes-(i)a agent or trustee who receives such rent on account of the owner;(ii)an agent or trustee who receives the rent of, or is entrusted with the management of, any land or building devoted to religious or charitable purpose;(iii)a receiver, sequestrator or manager appointed by any Court of competent jurisdiction to have the charge, or to exercise the rights of the owner of the land or the building or portion thereof, and(iv)the mortgage in possession thereof :
