Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(6) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 (6)"Occupant" means a person in actual possession of land, other than a tenant or a unsufructuary mortgagee;
