Section 2(4) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(4)any premises belonging to the Development Authority constituted under the Jammu and Kashmir Development Act, whether such premises are in the possession of or leased out by the said Authority;(e)"rent" in relation to any public premises, means the consideration payable periodically for the authorised occupation of the premises, and includes-(i)any charge for electricity, water or any other services in connection with the occupation of the premises,(ii)any tax (by whatever name called) payable in respect of the premises, where such charge or tax is payable by the Government or the corporate authority;(f)"statutory authority" in relation to the public premises referred to in clause (d) of this section means-(i)in respect of the public premises referred to in item (i) of sub-clause (2) of that clause, the company or the subsidiary company, as the case may be, referred to therein,(ii)in respect of the public premises referred to in item (ii) of sub-clause (2) of that clause, the corporation referred to therein,(iii)in respect of the public premises referred to in sub-clause (3) of that clause, committee referred to in that sub-clause;(g)"unauthorised occupation in relation to any public premises", means the occupation by any person of the public premises without authority for such occupation, and includes the continuance in occupation by any person of the public premises after the authority (whether by way of grant or any other mode of transfer) under which he was allowed to occupy the premises has expired or has been determined for any reason whatsoever.
