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

State of Andhra Pradesh - Subsection

Section 2(18) in Hyderabad Metropolitan Development Authority Act, 2008

(18)'Occupier' means a person, including a firm or other body of individuals whether incorporated or not, who occupies land or building sold, leased or transferred to him / them in any manner and includes his / their successors and assignees;