Section 2(d) in Telangana Public Premises (Eviction of Unauthorised Occupants) Act, 1968
(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;]
