Section 2(h) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
(h)"Occupancy tenant", in respect of any land means a person who, at the commencement of the President's Act is or is deemed to be an occupancy tenant in respect of the land and includes a person who, after such commencement, obtains a right of occupancy in respect of the land, whether by any agreement with the landlord or by any decree or order of any court or other authority of competent jurisdiction and includes also the predecessors and successors in interest of an occupancy tenant :
