Section 2(4) in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
(4)[ "owner" means -(a)in relation to any land belonging to, or taken on lease by, or requisitioned by or on behalf of, the State Government, that Government, and(b)in relation to any land belonging to, or taken on lease by, a local authority, company or corporation, such local authority, company or corporation, as the case may be;]
