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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(17) in Tripura Town and Country Planning Act, 1975

(17)"occupier" includes-
(a)a tenant;
(b)an owner in occupation of, or otherwise using his land;
(c)a rent-free tenant of any land;
(d)a licensee in occupation of any land; and
(e)any person who is liable to pay the owner damages for the use and occupation of any land;