Section 2(e) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
(e)"public premises" means any premises belonging to, or taken on lease or requisitioned by, or on behalf of, the State Government, or requisitioned by the competent authority under the Punjab Requisitioning and Acquisition of Immovable Property Act, 1953, and includes any premises belonging to any [Local Authority or District Soldiers', Sailors' and Airmen's Board] [Substituted by Haryana Act 1 of 1980.] [or any University established by law] [Inserted by Haryana Act 16 of 1983.] [or any Corporation or Board owned or controlled by the State Government.] [Inserted by Haryana Act 15 of 1986.]
