Preamble
Gujarat Public Premises (Eviction of Unauthorized Occupants) (Amendment) Act, 1981*
| [Gujarat Act No. 29 of 1981] | [2nd September, 1981] |
An Act further to amend the Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 for certain purposes.
It if hereby enacted in the Thirty-second Year of the Republic of India at follows:-
Section 1. Short title
1. Short title.- This Act may be called the Gujarat Public Premises (Eviction of Unauthorized Occupants) (Amendment) Act, 1981.
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 Premise (Eviction of Unauthorised Occupants) Act, 1972 (Guj. 12 of 1973), in section 2, in clause (f).-
(a) in sub-clause (ii), the word "and" occurring at the end shall be deleted;
(b) In sub-clause (ii), the word "and" dull be added at the end; and
(c) after sub-clause (iii), the following sub-clause shall be inserted, namely:-
"(iv) any University established or incorporated by or under any law in the State of Gujarat or any institution recognised by the University Grants Commission or declared by the Central Government to be a University, in accordance with the provisions of clause (f) of section 2 or of section 3, as the case may be, of the University Grants Commission Act, 1956 (Act III of 1956)."