Preamble
Gujarat Public Premises (Eviction of Unauthorised Occupants) (Amendment) Act, 2004*
| [Gujarat Act No. 6 of 2004] | [14th march, 2004] |
An Act further to amend the Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972.
It is hereby enacted in the Fifty-fifth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Gujarat Public Premises (Eviction of Unauthorised Occupants) (Amendment) Act, 2004.
Section 2. Amendment of section 2 of Guj. 12 of 1973
2. Amendment of section 2 of Guj. 12 of 1973.- In the Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972, in section 2, in clause (f),-
(a) in sub-clause (iii), the word "and" occurring at the end shall be deleted; (Guj. 12 of 1973)
(b) in sub-clause (iv), the word "and" shall be added at the end, and
(c) after sub-clause (iv), the following sub-clause shall be inserted, namely:-
"(v) a public trust registered under the Bombay Public Trust Act, 1950, (Bom. 29 of 1950) as the State Government may, by notification in the Official Gazette, declare the premises of such trust to be of national importance or historical interest.".