Karnataka Public Premises (Eviction of Unauthorised Occupants) (Amendment) Act, 2003*
| [Karnataka Act No. 20 of 2004] | [17th March, 2004] |
An Act further to amend the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974.
Whereas it is expedient further to amend the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 (Karnataka Act 32 of 1974) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Fifty fourth year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th day of March, 2004 and First published in the Karnataka Gazette Extra-ordinary on the 19th day of March, 2004
STATEMENT OF OBJECTS AND REASONS
The Institute for social and economic change is a registered society under the Karnataka Societies Registration Act, 1960 and is funded by Central Government and the State Government. The Institute for social and economic change holds 40 acres of land granted to it on long term lease by the Bangalore University as per the direction of the Government of Karnataka. In order to protect the land from the unauthorized occupation it is considered necessary to include the Institute for social and economic change, Bangalore in the definition of public premises appearing in clause (e) of section 2 of the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974.
Hence the Bill.
(LA Bill No. 25 of 2003)
(Entries 18 and 35 of List II of the Seventh Schedule to the Constitution of India)
1. Short title and commencement.- (1) This Act may be called the Karnataka Public Premises (Eviction of Unauthorised Occupants) (Amendment) Act, 2003.
(2) It shall come into force at once.
2. Amendment of Section 2.- In section 2 of the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 (Karnataka Act 32 of 1974), in clause (e), after item (iii), the following shall be inserted, namely:-
"(iii-a) the Institute for social and economic change, Bangalore."