Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 4] [Entire Act] State of Kerala - Subsection Section 4(2) in Kerala Land Conservancy Act, 1957 (2)"Occupant" defined. - "Occupant" shall mean a person actually in possession or occupation of a land which is the property of Government.
