Section 2(3) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(3)in relation to the National Capital Territory of Delhi,—(i)any premises belonging to the Council as defined in clause (9) of section 2 of the New Delhi Municipal Council Act, 1994 (44 of 1994) or Corporation or Corporations notified under sub-section (1) of section 3 of the Delhi Municipal Corporation Act, 1957 (66 of 1957), of Delhi, or any Municipal Committee or notified area committee,(ii)any premises belonging to the Delhi Development Authority, whether such premises are in the possession of, or leased out by, the said Authority; and,(iii)any premises belonging to, or taken on lease or requisitioned by, or on behalf of any State Government or the Government of any Union Territory,(iv)any premises belonging to, or taken on lease by, or on behalf of any Government company as defined in clause (45) of section 2 of the Companies Act, 2013 (18 of 2013).Explanation.—For the purposes of this clause, the expression “State Government” occurring in clause (45) of the said section shall mean the Government of the National Capital Territory of Delhi;(f)“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,(i)in respect of the public premises placed under the control of the Secretariat of either House of Parliament, the Secretariat of the concerned House of Parliament,(ii)in respect of the public premises referred to in item (i) of sub-clause (2) and in item (iv) of sub-clause (3) of that clause, the company or the subsidiary company, as the case may be, referred to therein,(iii)in respect of the public premises referred to in item (ii) of sub-clause (2) of that clause, the corporation referred to therein,(iv)in respect of the public premises referred to, respectively, in items (iii), (iv), (v) and (vi) of sub-clause (2) of that clause, the University, Institute or Board, as the case may be, referred to therein, and(v)in respect of the public premises referred to in sub-clause (3) of that clause, the 3Council, Corporation or Corporations, Committee or Authority, as the case may be, referred to in that sub-clause;(fb)“temporary occupation” in relation to any public premises, means occupation by any person person on the basis of an order of allotment made under the authority of the Central Government, a State Government, the Government of a Union territory or a statutory authority for a total period (including the extended period, if any) which is less than thirty days;(ii)any tax (by whatever name called) payable in respect of the premises, where such charge or tax is payable by the Central Government or the statutory authority;(fa)“statutory authority”, in relation to the public premises referred to in clause (e) of this section, means,—(g)“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.
