Section 2(e) in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971
(e)"public premises" means any premises belonging to, or taken on lease or requisitioned by, or on behalf of, the State Government and includes any premises belonging to, or taken on lease by, or on behalf of-(i)any municipal corporation/committee notified area committee, panchayat samiti, Panchayat or improvement trust;(ii)any company as defined in section 3 of the Companies Act, 1956, in which not less than fifty one per cent of the paid up share capital is held by the State Government,[omitted.] [Added by section 2 of the H.P.Public Premises and land (Eviction and Rent Recovery) Amendment Act No. 4 of 1983. ](iii)any corporation (not being a company as defined in section 3 of the Companies Act, 1956 or a local authority) established by or under a Central Act as defined in clause (7) of section 3 of the General clauses Act, 1897, or a Himachal Pradesh Act and owned or controlled by the State Government 1and(iv)[ any cooperative society registered or deemed to have been registered under the H.P. Cooperative Societies Act 1968.] [Added by section 2 of the H.P.Public Premises and land (Eviction and Rent Recovery) Amendment Act No. 4 of 1983.]
