Section 2(b) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(b)"authorized overstayed 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 State land, personally or through an authorized agent, but whose lease or grant has expired and respect of whom no notice for eviction or assumption of lease has been issued by the competent authority;
