Section 2(c) in The Orissa Prevention of Land Encroachment Act, 1972
(c)land acquired under the provisions of the Land Acquisition Act 1 of 1894 or under similar Acts for the purposes of any Local Authority, [* * *] [Omitted by Act 4 of 1975.] Company owned or controlled by the State Government, Statutory Body or Corporation while such land remains as the property of the Local Authority, [* * *] [Omitted by Act 4 of 1975.] Company owned or controlled by the State Government, Statutory Body or Corporation;
