Section 2 in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968
2. Definitions:
- In this Act, unless the context otherwise requires,-(a)['corporate authority' means:- [The original Clause (a) of Section 2, lettered as (aa) and new Clause (a) inserted by Act 15 of 1986, vide A.P. Gazette Part IV-B (Extraordinary) dated 26-6-1986.](i)any local authority ;(ii)any company or corporation referred to in Clause (d)];(aa)[] [The original Clause (a) of Section 2, lettered as (aa) and new Clause (a) inserted by Act 15 of 1986, vide A.P. Gazette Part IV-B (Extraordinary) dated 26-6-1986.] 'estate officer' means an officer appointed as such by the Government under Section ;(b)'Government' means the State Government ;(c)'notification' means a notification published in Andhra Pradesh Gazette and the expression 'notified' shall be constructed accordingly ;(d)[ 'Public Premises' means any premises belonging to or taken on lease or requisitioned by, or on behalf of the Government; and includes any premises belonging to, or taken on lease, by or on behalf of:- [Substituted by Act 15 of 1986.](i)any local authority ;(ii)any company as defined in Section 3 of the Companies Act, 1956, in which not less than fifty-one percent of the paid up share capital is held by the Government ; and(iii)any corporation (not being a company as defined in Section 3 of the Companies Act, 1956 or a local authority) established by or under a Central Act or a State Act and owned or controlled by the Government;](e)'premises' means any [land or building or part thereof] [Substituted by Act 15 of 1986.] and includes,-(i)out houses, gardens, grounds and vacant sites, if any, appertaining to such building or part of a building ;(ii)any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof ;(f)'prescribed' means prescribed by rules made under this Act;(g)'rent in relation to any public premises' means the consideration payable periodically for the authorised occupation of the premises, and includes,-(i)any charge for electricity, water or any other services in connection with the occupation of the premises ;(ii)any tax (by whatever name called) payable in respect of the premises where such charge or tax is payable by the Government [or corporate authority] [Inserted by Act 15 of 1986.];(h)'unauthorised occupation' in relation to any public premises means the occupation by any 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.
