Section 2(f) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(f)"public premises" means any premises belonging to or taken on lease or requisitioned by, or on behalf of, the State Government and includes any premises belonging to or taken on lease by, or on behalf of-(i)any Municipal Corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949) or any Municipality constituted under the Gujarat Municipalities Act. 1963 (Gujarat 34 of 1964).(ii)a panchayat constituted under the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962).(iii)any Corporation (not being a company as defined in Section 3 of the Companies Act, 1956 (I of 1956)) established by or under a Central or State Act, and owned or controlled by the State Government, [***] [Word 'and' deleted by Gujarat 6 of 2004, dated 6th March 2004.].(iv)any University established or incorporated by or under any law in the State of Gujarat or any institution recognised by the University Grants Commission or declared by the Central Government to be a University, in accordance with the provisions of Clause (f) of Section 2 or of Section 3, as the case may be the University Grants Commission Act. 1956; [and] [Added by Gujarat 6 of 2004, dated 6th March 2004.](v)[ a public trust registered under the Bombay Public Trust Act, 1950, as the State Government may, by notification in the Official Gazette, declare the premises of such trust to be of national importance or historical interest.] [Clause (v) inserted by Gujarat 6 of 2004, dated 6th March 2004.]
