Section 2 in The Jammu and Kashmir Public Property (Prevention of Damage) Act, 1985
2. Definitions
In this Act, unless the context otherwise requires:-(a)"mischief" shall have the same meaning as in section 425 of the State Ranbir Penal Code, Samvat 1989;(b)"public property" means any property, whether immovable or moveable (including any machinery) which is owned by, or is in the possession of, or under the control of-(i)the Central Government; or(ii)any State Government; or(iii)any local authority; or(iv)any corporation established by, or under a Central or a State Act; or(v)any Company as defined in section 617 of the Companies Act, 1956; or(vi)any institution, concern or undertaking which the Government may, by notification in the Government Gazette, specify in this behalf:Provided that the Government shall not specify any institution, concern or undertaking under this sub-clause unless such institution, concern or undertaking is financed wholly or substantially by funds provided directly or indirectly by the State Government or by the Central Government and/or partly by one or more State Governments.
