Section 2(6) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(6)"occupant" means a person in actual possession of land, other than a tenant or a usufructuary mortgagee;[(6-a) "Owner" means a person who has permanent and heritable rights of possession on the land which can be alienated and includes the holder of a patta issued to him as a landless poor person.] [Inserted (new) by Act No. 24 of 1989.][(6-b) "title deed and pass book" means the title deed and pass book issued under section 6-A.] [Inserted by Act 11 of 1980, subsequently renumbered as (6-b) in Act 24 of 1989 and further substituted by Act No.9 of 1994.]
