(1) any premises belonging to, or taken on lease or requisitioned by, or on behalf of, the Central Government, and includes any such premises which have been placed by that Government, whether before or after the commencement of the Public Premises (Eviction of Unauthorised Occupants) Amendment Act, 1980 (61 of 1981 ), under the control of the Secretariat of either House of Parliament for providing residential accommodation to any member of the staff of that Secretariat;
(2) any premises belonging to, or taken on lease by, or on behalf of.--
(i) any company as defined in section 3 of the Companies Act. 1956 (1 of 1956 ), in which not less than fifty- one per cent. of the paid- up share capital is held by the Central Government or any company which is a subsidiary (within the meaning of that Act) of the first- mentioned company,
(ii) any corporation (not being a company as defined in section 3 of the Companies Act, 1956 (1 of 1956 ), or a local authority) established by or under a Central Act and owned or controlled by the Central Government,
(iii) any University established or incorporated by any Central Act,
(iv) any Institute incorporated by the Institutes of Technology Act, 1961 (59 of 1961 ),
(v) any Board of Trustees constituted under the Major Port Trusts Act, 1963 (38 of 1963 ),
(vi) the Bhakra Management Board constituted under section 79 of the Punjab Reorganisation Act, 1966 (31 of 1966 ), and that Board as and when re- named as the Bhakra- Beas Management Board under sub- section (6) of section 80 of that Act; 1[
(vii) 1[ any State Government or the Government of any Union territory situated in the National Capital Territory of Delhi or in any other Union territory,
(viii) any Cantonment Board constituted under the Cantonments Act, 1924 (2 of 1924 ) and;]
(3) in relation to the 1[ National Capital Territory of Delhi],--
(i) any premises belonging to the Municipal Corporation of Delhi, or any municipal committee or notified area committee, 1[
(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] 1[
(iii) 1[ 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.]