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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Haryana - Subsection

Section 78(4)(b) in Haryana Urban Development Authority Act, 1977

(b)the expression `occupier', in relation to a building, means the person in actual occupation or use of the building, and includes -
(i)the owner (which expression shall include an agent or trustee or a receiver, sequestrator or manager appointed by a Court, or a mortgagee with possession of the building) in occupation;
(ii)the tenant who for the time being in paying or is liable to pay rent in respect thereof to the owner;
(iii)the rent-free guarantee or licensee thereof;
(iv)the person who is liable to pay to the owner damages for authorised use and occupation thereof.