Section 2(23) in Karnataka Municipal Corporations Act, 1976
(23)"occupier" includes any person for the time being paying or liable to pay to the owner the rent or any portion of the rent of the land or building or part of the same in respect of which the word is used or damages on account of the occupation of such [vacant land or building] [Substituted by Act 32 of 2003 w.e.f. 19.11.2001.] or part and also a rent-free tenant;
