Section 2(2)(vii) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

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Union of India - Subsection

Section 2(2)(vii) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(vii)any State Government or the Government of any Union territory situated in the National Capital Territory of Delhi or in any other Union territory,

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Union of India - Subsection

Section 2(2)(vii) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971