Section 12A(4)(b) in U.P. Urban Planning and Development Act, 1973

[Cites 0, Cited by 0] [Section 12A(4)] [Section 12A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12A(4)(b) in U.P. Urban Planning and Development Act, 1973

(b)the expression occupier' in relation to a building, means the person in actual occupation or use of the building, and includes-

(i)the owner (which expression shall include an agent or trustee or a receiver, sequestrator or manager appointed by a Court or a mortgagee with possession of the building) in occupation:

(ii)the tenant who for the time being is paying or is liable to pay' rent in respect thereof to the owner;

(iii)the rent-free grantee or licensee thereof:

(iv)the person who is liable to pay to the owner damages for unauthorised use and occupation thereof.]

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State of Uttar Pradesh - Subsection

Section 12A(4)(b) in U.P. Urban Planning and Development Act, 1973