Section 2(d) in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
(d)'Government premises' means any premises for displaced persons belonging to, or taken on lease or requisitioned by, the State Government and includes such premises as dharamasalas, or private buildings, occupied by displaced persons-(i)either under the orders of the State Government or any of its officers, or(ii)without such orders or without the permission of the owner of such premises:
