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

State of Karnataka - Subsection

Section 2(25) in Karnataka Panchayat Raj Act, 1993

(25)"occupier" means any person in actual possession of any land or building or part thereof and includes an owner in actual possession, and the tenant or licensee whether such tenant or licensee is liable to pay rent or not;