Section 2(i) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(i)[ "unauthorized expectant occupant" means a person who on the date of the commencement of the Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) (Amendment) Act, 2004 is in actual physical possession of the State land, personally or through an authorized agent, and in respect of which lease has expired but no notice for resumption of lease has been issued by the competent authority or who pursuant to this Act has applied in terms of section 5 thereof; and [Clauses (i) and (j) added ibid.]
