Section 2 in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
2. Definitions.
- In this Act, unless the context otherwise requires-(a)[ "Board" shall mean - [Substituted by Orissa Act 12 of 1989.](i)the Orissa State Electricity Board constituted under the Electricity (Supply) Act 54 of 1948.(ii)The Orissa State Housing Board constituted under the Orissa Housing Board Act II of 1968.](b)"Company" means a Government company as defined in Section 617 of the Companies Act, 1 of 1956, but shall not include any such company in which not less than fifty-one per cent of the paid-up share capital is held by the Central Government;(bb)[ "Corporation" means a Corporation established by or under a Central Act or a State Act, and owned or controlled by the State Government] [Inserted by Orissa Act 2 of 1983.];(c)"Estate Officer" means an officer appointed as such by the State Government under Section 3;(cc)[ "Improvement Trust and special Planning Authority", respectively mean an Improvement Trust and Special Planning Authority constituted under the Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957); [Inserted by Orissa Act 2 of 1983.](ccc)"Municipal Council and Notified Area Council" respectively mean a Municipal Council and a Notified Area Council constituted under the Orissa Municipal Act, 23 of 1950;](d)"Premises" means any land or any building or part of a building and includes-(i)the garden, grounds and out-houses, if any appertaining to such building or part of a building; and(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(e)"Prescribed" means prescribed by rules made under this Act;(f)[ "Public Premises" means any premises situated within the jurisdiction of a Municipal Council or Notified Area Council or within an area declared by the State Government to be an industrial estate and- [Substituted by Orissa Act 2 of 1983.](i)belong to or taken on lease by the State Government or the Board or by any Company, Corporation, Municipal Council, Notified Area Council, Improvement Trust, Special Planning Authority; or University; or(ii)requisitioned by the State Government].(g)"Unauthorised Occupation" in relation to any public premises means the occupation by the person of the public premises without authority for such occupation and includes the continuance in occupation by any person of the public premises after the authority (whether by way of grant or any other mode of transfer) under which he was allowed to occupy the premises has expired or has been determined for any reason whatsoever;(h)[ "University" means a University established by any Act of the State.] [Added by Act 2 of 1983.]
