Section 2 in Telangana Public Premises (Eviction of Unauthorised Occupants) Act, 1968
2. Definitions.
- In this Act, unless the context otherwise requires,-(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;(b)"Government" means the State Government;(c)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016] Gazette and the expression "notified" shall be construed 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 No.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 per cent 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] [See now the relevant provisions of the Companies Act, 2013 (Central Act 18 of 2013)] 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 any part thereof] [Substituted by Act No.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 fittings 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 7 [or the corporate authority];(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.
