Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(m) in The Himachal Pradesh Town and Country Planning Act, 1977

(m)"occupier" includes-
(i)a tenant,
(ii)an owner in occupation of or otherwise using his land,
(iii)a rent free tenant,
(iv)a licensee, and
(v)any person liable to pay to the owner, damages for the use and occupation of the land;