Section 23(c) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(c)lands held by an undertaking owned, controlled or managed by-(i)a Government company as defined in [section 617 of the Companies Act, 1956] [Now refer to the relevant provisions of the Companies Act, 2013 (Central Act No.18 of 2013).];(ii)a Corporation established by or under a Central; Provincial or State Act, which is controlled or managed by a State Government or the Central Government;
