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

State of Madhya Pradesh - Subsection

Section 2(42) in The M.P. Bhumi Vikas Rules, 1984

(42)"Occupier" includes any person for the time being/paying or liable to pay rent or any portion of the building in respect of which the ward is used, or compensation or premium on account of occupation of such building and also a rent-free tenant but doe not include a lodger, and the words 'occupy' and occupation shall be construed accordingly;