Section 7(2)(c) in The Orissa Prevention of Land Encroachment Act, 1972

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(c)land belonging to an establishment of undertaking owned, controlled or managed by -

(i)any State Government or a Department of such Government;

(ii)any company in which not less than fifty-one per cent of the share capital is held by one or more State Government, or

(iii)a corporation established by law which is owned, controlled or managed by any State Government :

Legal Document View