Section 2(e) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(e)"occupier", in relation to any land, hut or other structure, includes -(i)any person who, for the time being, is paying, or liable to pay, to the owner, the rent or any portion of the rent thereof,(ii)an owner in occupation of, otherwise using, such land, hut or other structure,(iii)a rent-free tenant,(iv)any person who is a licensee in occupation, and(v)any person who is liable to pay to the owner damages for the use and occupation of such land, hut or other structure;
