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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3)(iii) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(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,