Section 2(2) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(2)any premises belonging to, or taken on lease by, or on behalf of,—(i)any company as defined in section 3 of the 3the Companies Act, 2013 (18 of 2013), in which not less than fifty-one per cent. of the paid-up share capital is held by the Central Government or any company which is a subsidiary (within the meaning of that Act) of the first-mentioned company;(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;(iii)any company as defined in clause ( 20) of section 2 of the Companies Act, 2013 in which not less than fifty-one per cent. of the paid up capital is held partly by the Central Government and partly by one or more State Governments and includes a company which is a subsidiary (within the meaning of that Act) of the first-mentioned company and which carries on the business of public transport including metro railway.Explanation.— For the purposes of this item, "metro railway" shall have the same meaning as assigned to it in clause ( i) of sub-section ( 1) of section 2 of the Metro Railway (Operation and Maintenance) Act, 2002;(iiia)any University established or incorporated by any Central Act,;(iv)any Institute incorporated by the Institutes of Technology Act, 1961 (59 of 1961);(v)any Board of Trustees or any successor company constituted under or referred to in the Major Port Trusts Act, 1963 (38 of 1963);(vi)the Bhakra Management Board constituted under section 79 of the Punjab Reorganisation Act, 1966 (31 of 1966), and that Board as and when re-named as the Bhakra-Beas Management Board under sub-section (6) of section 80 of that Act, .(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,(viii)any Cantonment Board constituted under the Cantonments Act, 1924 (2 of 1924); and
