Karnataka Public Premises (Eviction of Unauthorised Occupants) (Second Amendment) Act, 2005*
| [Karnataka Act No. 15 of 2006] | [29th July, 2006] |
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 29th day of July, 2006 and First published in the Karnataka Gazette Extra-ordinary on the Second day of August, 2006
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to extend the provisions of the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 to Co-operative Societies and Federations of Co-operative Societies established by law in the State in which Government Property or Share is involved.
Hence the Bill.
(L.C. Bill No. 8 of 2005)
1. Short title and commencement.- (1) This Act may be called the Karnataka Public Premises (Eviction of Unauthorised Occupants) (Second Amendment) Act, 2005.
(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 (vii), the following shall be inserted, namely:-
"(viii) A Co-operative Society or a Federation of Co-operative Societies established under any law in force in the State in which the Government Property or share is involved."