Section 2(2) in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975
(2)any premises belonging to, or vested in, a local authority or any Board constituted under any law;(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;(ii)any tax (by whatever name called) payable in respect of the premises, where such charge or tax is payable by the Government or the corporate authority;(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.
