Section 2(e) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(e)"Occupant" means a person who is in actual physical possession of any State land on the commencement of the Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) (Amendment) Act, 2004, personally or through an authorized agent;
