(20)"occupant" means a holder in actual possession of unalienated land other than the tenant:Provided that where the holder in actual possession is a tenant, the landlord or superior landlord, as the case may be, shall be deemed to be the occupant;[Explanation. - A ryotwari pattadar in the [Mangalore and Kollegal Area] [Substituted by Act 9 of 1965 w.e.f. 1.4.1964.] and Bellary District, a pattadar or shikmidar in the [Gulbarga Area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] and a holder or land-holder in the Coorg District shall be deemed to be an occupant of such land for purposes of this Act.]
