Section 2(7) in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
(7)[ "public land" means any land belonging to, or taken or lease by, the State Government, a local authority, a Government company or a corporation owned or controlled by the Central or the State Government and includes any land requisitioned by, or on behalf of, the State Government, but does not include a Government road or a highway with the meaning of the Bengal Highways Act, 1925, or any other law for the time being in force on the subject.] [Clause (7) substituted by W.B. Act 36 of 1963.]Explanation. - In this cause "Government company" means a Government company within the meaning of section 617 of the Companies Act, 1956.
