Section 2(1)(i) in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975

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State of Tamilnadu - Subsection

Section 2(1)(i) in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975

(i)any company as defined in section 3 of the Companies Act, 1956 (Central Act 1 of 1956) in which not less than fifty-one per cent of the paid up share capital is held by the Government; and

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State of Tamilnadu - Subsection

Section 2(1)(i) in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975