Section 2(g) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(g)"unauthorised occupation" in relation to any public premises, means the occupation by any person of the public premises without authority for such occupation, and includes the continuance in occupation by any person of the public premises after the authority (whether by way of grant or any other mode of transfer under which or the capacity in which he was allowed to hold or occupy the premises} has expired or had been determined for any reason whatsoever and also includes continuance in occupation in the circumstances, specified in Sub-section (1) of Section 7 and a person shall not, merely by reason of the fact that he had paid any amount as rent, be deemed to be in authorised occupation."
