Karnataka Public Premises (Eviction of Unauthorised Occupants) (Amendment) Act, 2005*
| [Karnataka Act No. 18 of 2005] | [23rd May, 2005] |
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-sixth year of the Republic of India, as follows:-
* Received the assent of the Governor on the 23rd day of May, 2005 and First published in the Karnataka Gazette Extra-ordinary on the 27th day of May, 2005
STATEMENT OF OBJECTS AND REASONS
Sub-clause (vii) of clause (e) of section 2 defines public premises as a University Established under the Karnataka State Universities Act, 1976 (Karnataka Act 28 of 1976) or the University of Agricultural Sciences Act, 1963 (Karnataka Act 22 of 1963) The Karnataka State Universities Act, 1976, has been repealed in the Karnataka State Universities Act, 2000 (Karnataka Act 29 of 2001) Many new Universities have also been established. It is considered necessary to bring all the Universities established or deemed to have been established by or under any law of the State Legislature within the definition of public premises.
Hence the Bill.
(L.C. Bill No. 5 of 2005)
(Entry 18 of list II of 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, 2005.
(2) It shall come into force at once.
2. Amendment of Section 2.- In section 2, in clause (e), for sub-clause (vii) of the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 (Karnataka Act 32 of 1974), the following shall be substituted, namely:-
"(vii) University established or deemed to have been established by or under any law of the State Legislature."