Section 2(111) in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020
(111)any local authority; or any corporation or a company as defined in Companies Act, 2013, established by, or under, a State Act; or any institution, concern or undertaking which the State Government may, by notification in the Gazette, specify in this behalf:Provided that the State Government, shall not specify any other institution concern or undertaking under this sub-clause unless such institution, concern orundertaking is financed wholly or substantially by funds provided directly or indirectly by the State Government or any other State Government or partially by the State Government and partially by the Central State Government or any other State Government.
