Section 2(22) in Saurashtra Land Reforms Act, 1951
(22)"occupant" means a person who is in lawful possession of any land held directly from the [Government] [This word was substituted for the word 'State', by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] and who has all the rights which an occupant has under this Act, or under the Code, in respect of land held by him as an occupant ;
