Section 2(a) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(a)[ "authorized occupant" means a person who on the date of the commencement of the Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) (Amendment) Act, 2004 is in actual physical possession of the State land, personally or through an authorized agent, by virtue of an existing valid lease or grant made by the competent authority;] [Existing clauses (a) and (b) substituted by clauses (a), (b), (c), (d), (e) and (f) vide Act No. XVI of 2004 w.e.f. 21-05-2004, section 2.]
