Section 3(16) in The Bombay Land Revenue Code, 1879
(16)[ "occupant". - "occupant" means a holder in actual possession of unalienatcd land, other than a tenant: provided that where the holder in actual possession is tenant, the landlord or superior landlord, as the case may be, shall be deemed to be the occupant;] [These definitions was substituted for clauses (16) by Bombay 4 of 1913, 6 (h).]
