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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Nagaland - Subsection

Section 1(31) in Nagaland Municipal Act, 2001

(31)"Occupier" includes any person for the time being paying or liable to pay to the owner the rent or fee or contractual payment of adjustment of rent or fee or any portion thereof or damages on account of the occupation of any land or building, and also includes a rent-free tenant;