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The Telecommunications Act, 2023 Chapter III Right of Way for Telecommunication Network 10. Definition of terms used in this Chapter.- For the purpose of this Chapter,- (a) "facility provider" means the Central Government or any authorised entity, including any contractor or sub-contractor or agent working for the Central Government or authorised entity, and shall include their successor or assignee; (b) "public entity" means,- (i) the Central Government; (ii) the State Government; (iii) local authority; (iv) any authority, body, company or institution incorporated or established by the Central Government or the State Government, or under any statute; or (v) any non-government entity vested with the ownership, control or management of any public facility or class of public facilities, as may be notified by the Central Government; (c) "public property" means any property, whether movable or immovable including any machinery, which is owned by, or in the possession of, or under the control or management of any public entity.    |
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