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

State of Uttar Pradesh - Subsection

Section 2(h) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985

(h)'occupier' in relation to a harmful establishment or a housing scheme means the person who has ultimate control over the affairs of the harmful establishment or the housing scheme and includes the owner or manager thereof.