Section 2(a) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968
(a)['corporate authority' means:- [The original Clause (a) of Section 2, lettered as (aa) and new Clause (a) inserted by Act 15 of 1986, vide A.P. Gazette Part IV-B (Extraordinary) dated 26-6-1986.](i)any local authority ;(ii)any company or corporation referred to in Clause (d)];(aa)[] [The original Clause (a) of Section 2, lettered as (aa) and new Clause (a) inserted by Act 15 of 1986, vide A.P. Gazette Part IV-B (Extraordinary) dated 26-6-1986.] 'estate officer' means an officer appointed as such by the Government under Section ;
