Section 2(b) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(b)"Company" means a Government company as defined in Section 617 of the Companies Act, 1 of 1956, but shall not include any such company in which not less than fifty-one per cent of the paid-up share capital is held by the Central Government;(bb)[ "Corporation" means a Corporation established by or under a Central Act or a State Act, and owned or controlled by the State Government] [Inserted by Orissa Act 2 of 1983.];
