Section 2(27) in The Himachal Pradesh Municipal Corporation Act, 1994
(27)"occupier" include an owner in actual occupation of his own land or building, and also 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 in respect of which the word is used; for the proposes of Chapters VI and X, occupier shall include hotel-keeper, lodging house-keeper, and any owner whose premises are let to more than one tenant;
