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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1)(k) in Gujarat Regularisation of Unauthorised Development Act, 2011

(k)"occupier" means,-
(i)any person who for the time being is paying or is liable to pay to the owner the rent of the land or building in respect of which such rent is paid or is payable;
(ii)an owner living in or otherwise using his land or building;
(iii)a rent free tenant;
(iv)a licensee in occupation of any land or building;
(v)any person who is liable to pay to the owner damages or compensation for the use and occupation of any land or building;