Section 2(27) in Sikkim Urban and Regional Planning and Development Act, 1998
(27)"Occupier" includes"-(a)A tenant;(b)An owner in occupation of or otherwise using his land or building or part thereof;(c)A rent free occupant of any land or building or part thereof;(d)A licensee in occupation of any land or building or part thereof;(e)Any person who is liable to pay to the owner damages for the use and occupation of any land or building or part thereof;
