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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bengal Presidency - Subsection

Section 6(i) in Bengal Smoke-Nuisances Act, 1905

(i)the expression "occupier" means any person for the time being paying, or liable to pay, to the owner the rent or any portion of the rent of the building or land in respect of which the word is used, and includes an owner living in, or otherwise using, his own building or land; and