Section 2(b) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964
(b)'public premises' means any premises belonging to, or taken on lease or requisitioned by, or on behalf of the State Government, and includes any premise belonging to-(i)a Municipal Board or Municipal Council, established or deemed to have been established under the Rajasthan Municipalities Act, 1959 (Rajasthan Act 38 of 1959); or(ii)an Improvement Trust established under the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act 35 of 1959; [or] [Added and shall be deemed always to have been added w.e.f. 12.7.1862 by Section 2(a) and 2(b) respectively of Rajasthan Act No. 24 of 1982 (Published in Rajasthan Gazette Part, IV-A, Extraordinary, dated 13.10.1982).](iii)the Rajasthan State Industrial and Mineral Development corporation Limited or the Rajasthan State Industrial Development and Investment Corporation Limited and constructed in an Industrial area developed by any of them; or(iv)a Panchayat establised under the [Rajasthan Panchayat Act, 1953] [Now see The Provision of Rajasthan Panchayatiraj Act, 1994 (13 of 1994)] (Rajasthan Act 21 of 1953); or(v)a Panchayat Samiti or a Zila Parishad establised under the Rajasthan Panchayat and Zila Parishad Act, 1959] [Now see The Provision of Rajasthan Panchayatiraj Act, 1994 (13 of 1994)] (Rajasthan Act 37 of 1959); or(vi)Government Company as defined in Section 617 of the Companies Act, 1956 (Central Act 1 of 1956); or(vii)Devasthan Department of the Government of Rajasthan or premises managed or controlled by it; or(viii)a Wakf as defined in the Wakfs Act, 1954] [Now see The Wakfs Act, 1995 (43 of 1995.)] (Central Act 29 of 1954) and entered in the register or Wakfs maintained under S. 26 of that Act; or(ix)a market committee established under the Rajasthan Agricultural Produce Markets Act, 1961 (Rajasthan Act 38 of 1961).(x)[ a body corporate established or constituted by the Central Act or a Rajasthan Act and owned or controlled by the State Government; and] [Added by Notification No. F.2(48) Vidhi/87, dated 3.7.1997 (Published in Rajasthan Gazette Extraordinary IV-A, dated 3.7.1997 at Page No. 1.)](xi)[ the Durgah Khwaja Saheb, Ajmer administered in accordance with the provisions of the Durgah Khwaja Saheb Act, 1955 (Rajasthan Act No. 13 of 1959); or [Added by Act No. 12 of 2003, dated 7.4.2003.](xii)the Deity of Shri Shrinathji Temple, Nathdwara administered in accordance with the provisions of Nathdwara Temple Act, 1959 (13 of 1959); or(xiii)the Deity of Shri Sanwaliaji, Mandphia (District Chittorgarh) administered in accordance with the provisions of Nathdwara Temple Act, 1959 (Rajasthan Act No. 13 of 1959); or(xiv)the Deity of Shri Sanwaliaji, Mandphia (District Chittorgarh) administered in accordance with the provisions of Sanwaliaji Temple Act, 1992 (Rajasthan Act No. 8 of 1992); or]
