Section 2(k) in Haryana Evacuee Properties (Management and Disposal) Act, 2008
(k)"unauthorized occupant" means a person who is in unauthorized occupation of any evacuee property-(i)where he has, whether before or after the commencement of this Act, entered into possession thereof otherwise than under and in pursuance of any allotment, lease or grant or public auction; or orders of any competent authority; or(ii)where he, notwithstanding anything contained in para (i) has, whether before or after the commencement of this Act, entered into possession thereof in pursuance of an order obtained by him by means of fraud, mis-representation or concealment of any material fact; or(iii)where he, being an allottee, lessee, grantee or auction- purchaser, has by reasons of the determination or cancellation of his allotment, lease, grant or auction in accordance with the terms in that behalf therein contained, ceased, whether before or after the commencement of this Act, to be entitled to occupy or hold such evacuee property; or(iv)where he has purchased any evacuee property from an allottee or legal heir of the allottee, as the case may be, and entered into possession thereof in pursuance to sale- deed of such property and subsequently such allotment has been cancelled; or(v)where any person authorized to occupy, any evacuee property has, whether before or after the commencement of this Act-
