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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(g) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005

(g)'occupier' in respect of any land, means any person who has any interest in the land and cultivates the land himself or through his servants or by hired labour and includes a tenant;