Section 2(e) in A.P. Sri Simhachalam Varaha Lakshmi Narasimha Swamy Devasthanam Panchagramalu (Regularization of Occupations of Houses and Houses Sites) Act, 2019
(e)"Pre-determined Occupant" means a person whose name or his ancestor's name is recorded upto the year 2008 as occupant/enjoyer/encroacher of house or house site in any official records like Registered Sale Deed, Proceedings & Reports of Cabinet Sub-Committee, Government Orders, Records of Endowment Department/Sri Varaha Lakshmi Narasimha Swamy Devasthanam or any other such record of statutory/official nature;
