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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(8c) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli

(8c)"occupant" means a holder in actual possession of unalienated land other than an asami shikmi provided that where the holder in actual possession is an asami shikmi, the superior holder shall be deemed to be the occupant;