Section 2(h) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
(h)"person in occupation" includes lessee, sub-lessee or any person who is in occupation of the demised plot under an arrangement with the erstwhile Nizam's Government or the erstwhile Government of Hyderabad or the Government of Andhra Pradesh or any other person who has been inducted into the demised plot;
