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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(73) in Jharkhand Municipal Act, 2011

(73)"Occupier" includes any person for the time being is paying or is liable to pay, to the owner the rent or any portion of the rent of the land or the building in respect of which the word is used or for damages on account of the occupation of such land or building and also includes a rent-free tenant:Provided that an owner living in, or otherwise using, his own land or building shall be deemed to be the occupier;