Section 2(b) in Maharashtra Government Premises (Eviction) Act, 1956
(b)[ "Government premises" means any premises belonging to, or requisitioned or taken on lease by the State Government, and includes any premises taken on behalf of the State Government on the basis of tenancy or other like relationship by, or in the name of, any officer subordinate to the State Government authorised in this behalf; [and also includes any premises belonging to, or taken on lease or held by, or on behalf of - [Clause (b) was deemed always to have been substituted by Maharashtra 12 of 1969, Section 2.](i)any company as defined in section 3 of the Companies Act, 1956, in which not less than fifty-one per cent, of the paid-up share capital is held by the State Government;(ii)any Corporation (not being any such company or a local authority) established by or under any Central or State Act and owned or controlled fully or partly by the State Government.](iii)[ a Wakf, registered with the Maharashtra State Board of Wakfs.] [Sub-clause (iii) was added by Maharashtra 1 of 2008, Section 2.]
