Section 2(b) in The Jammu and Kashmir Public Property (Prevention of Damage) Act, 1985
(b)"public property" means any property, whether immovable or moveable (including any machinery) which is owned by, or is in the possession of, or under the control of-(i)the Central Government; or(ii)any State Government; or(iii)any local authority; or(iv)any corporation established by, or under a Central or a State Act; or(v)any Company as defined in section 617 of the Companies Act, 1956; or(vi)any institution, concern or undertaking which the Government may, by notification in the Government Gazette, specify in this behalf:
