Section 2(i) in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
(i)[ "unauthorised occupation"] [Clause (i) inserted by W.B. Act 11 of 1996.], in relation to any premises or other immovable properties, means the occupation by any person of the premises or other immovable properties without authority for such occupation, and includes the continuance in occupation by any person of the premises or other immovable properties after the authority (whether by way of grant or any other mode of transfer) under which he was allowed to occupy the premises or other immovable properties has expired or has been determined for any reason whatsoever.
