Section 2(e) in The Orissa Prevention of Land Encroachment Act, 1972
(e)land belonging to an establishment or undertaking owned, controlled or managed by -(i)any State Government or a Department of such Government;(ii)any Company in which not less than fifty-one per cent of the share capital is held by one or more State Governments; or(iii)a corporation established by law which is owned, controlled or managed by any State Government.
