Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) (Amendment) Act, 1983*
| [Himachal Pradesh Act No. 9 of 1983]1 | [20th April, 1983] |
An Act further to amend the Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 (Act No. 22 of 1971).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-fourth Year of the Republic of India as follows:-
1 For statement of objects and Reasons see R.H.P. Extra., dated 17 March, 1983, p. 296.
* Received the assent of the Governor of Himachal Pradesh on 20-4-1983 and was published in R.H.P. Extra., dated 30-4-1983, p. 507.
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) (Amendment) Act, 1983.
(2) It shall come into force at once.
2. Amendment of section 2.- In clause (e) of section 2 of the Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1977 (22 of 1971)-
(a) the word "and" occurring in between the sub-clauses (ii and (iii) shall be omitted;
(b) for the sign occurring at the end of sub-clause (iii), the sign comma and the word "land" shall be substituted; and
(c) after sub-clause (iii) so amended the following sub-clause (iv) shall be added, namely:-
"(iv) any Co-operative Society registered or deemed to have been registered under the Himachal Pradesh Co-operative, Societies Act, 1968 (3 of 1969)."