Section 2(21) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(21)'occupier' includes-(a)a tenant;(b)an owner in occupation of, or otherwise using his land or building or part thereof;(c)a rent-free occupant of any land or building or part thereof;(d)a licensee in occupation of any land or building or part thereof; and(e)any person who is liable to pay to the owner damages for the use and occupation of any land or building or part thereof;
