Section 2(d) in Andhra Pradesh 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 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 percent 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 Act, 1956 or a local authority) established by or under a Central Act or a State Act and owned or controlled by the Government;]
