Section 2(f) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(f)[ "Public Premises" means any premises situated within the jurisdiction of a Municipal Council or Notified Area Council or within an area declared by the State Government to be an industrial estate and- [Substituted by Orissa Act 2 of 1983.](i)belong to or taken on lease by the State Government or the Board or by any Company, Corporation, Municipal Council, Notified Area Council, Improvement Trust, Special Planning Authority; or University; or(ii)requisitioned by the State Government].
