Section 2(1) in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975
(1)any premises belonging to, or taken on lease by, or on behalf of-(i)any company as defined in section 3 of the Companies Act, 1956 (Central Act 1 of 1956) in which not less than fifty-one per cent of the paid up share capital is held by the Government; and(ii)any corporation not being a company as defined in section 3 of the Companies Act, 1956 (Central Act 1 of 1956) or a local authority established by or under any law and owned or controlled by the Government; and
