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

State of West Bengal - Subsection

Section 2(f) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

(f)"occupier" in relation to any land or building includes an owner in occupation or otherwise using the same, a tenant, whether liable to pay rent or not, a licensee in occupation, or any person who is liable to pay to the owner damages for the use and occupation of the same;