Section 2(8) in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
(8)"unauthorised occupation", in relation to any public land means the use or occupation by any person of the public land without authority in writing by or on behalf of the owner thereof [and includes the continued use or occupation of any such land on the expiry or termination of such authority.] [Words inserted by W.B. Act 36 of 1963.]
