Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(16) in West Bengal Town and Country (Planning and Development) Act, 1979

(16)"occupier" includes -
(a)a tenant,
(b)an owner in occupation of or otherwise using his land,
(c)a licensee in occupation of any land, and
(d)any person who is liable to pay to the owner damages for the use and occupation of any land;