(iv)after clause (f), the following clauses shall be inserted, namely:-'(fa)“Government Organisation” includes the Central Government, State Governments, Municipalities, Panchayats, attached and subordinate offices and autonomous bodies of the Central Government or State Government, or any organisation or Institution owned and controlled by the Central Government or State Government;'(fb)“Government property” means movable or immovable property or any part thereof, belonging to a Government Organisation;’;
