Section 2(b) in The Prevention Of Damage To Public Property Act, 1984
(b)public property means any property, whether immovable or movable (including any machinery) which is owned by, or 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, Provincial or State Act; or(v)any company as defined in section 617 of the Companies Act, 1956 (1 of 1956); or(vi)any institution, concern or undertaking which the Central Government may, by notification in the Official Gazette, specify in this behalf:
