Section 2(a) in Telangana Public Premises (Eviction of Unauthorised Occupants) Act, 1968
(a)[ "corporate authority" means,- [Inserted by Act No.15 of 1986](i)any local authority;(ii)any company or corporation referred to in clause (d);](aa)[] [Clause (a) relettered as clause (aa) by Act No.15 of 1986] "estate officer" means an officer appointed as such by the Government under section 3;
