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[Cites 0, Cited by 1] [Section 2(2)] [Section 2] [Entire Act]

Union of India - Subsection

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

(ii)any corporation (not being a company as defined in section 3 of the the Companies Act, 2013 (18 of 2013), or a local authority) established by or under a Central Act and owned or controlled by the Central Government;