Section 2(e) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974
(e)“public premises” means any premises belonging to or allotted to State Government or taken on lease or requisitioned by or on behalf of the State Government and includes any premises belonging to or taken on lease by or on behalf of,-(i)a local authority;(ii)any company as defined in section 3 of the Companies Act, 1955 (Central Act 1 of 1956) in which not less than fifty one percent of the paid up share capital is held by the State Government; or any company which is a subsidiary (within the meaning of the said Act) of the first mentioned company";(iii)any corporation (not being a company as defined in section 3 of the Companies, Act, 1956) established by or under a Central Act or a State Act and owned or controlled by the State Government; and
