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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(17) in The Maharashtra Regional and Town Planning Act, 1966

(17)"occupier" includes a tenant, an owner in occupation of, or otherwise using his land, a rent-free tenant in any land, and any person in lawful possession of any land who is liable to pay to the owner compensation for the use and occupation of the land;