Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tripura - Subsection Section 2(25) in Tripura Municipal Act, 1994 (25)"Occupier" includes any person for the time being paying or liable to pay to the owner the rent or fee in whatever manner on account of the occupation of any land or building and also includes a rent free tenant :
