Section 2(e) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973
(e)"public premises" means any premises belonging to, or taken on lease or requisitioned by, or on behalf of, the State Government and includes any premises belonging to, or taken on lease by, or on behalf of -(i)any Municipal Committee, Notified Area Committee, Zila Parishad, Panchayat Samiti, Panchayat or Improvement Trust;(ii)any company as defined in section 3 of the Companies Act, 1956 (1 of 1956), in which not less than fifty one per cent of the paid-up share capital is held by the State Government; and(iii)any Corporation [not being a company as defined in section 3 of the Companies Act, 1956 (1 of 1956), or a local authority] established by or under a Central Act as defined in clause (7) of section 3 of the General Clauses Act, 1897, or a Punjab Act and owned or controlled by the State Government;
