Orissa act 014 of 2001 : Orissa Public Premises (Eviction of Unauthorised Occupants) Amendment Act, 1999

Preamble

1Orissa Public Premises (Eviction of Unauthorised Occupants) Amendment Act, 1999*

[Orissa Act No. 14 of 2001][15th September, 2001]

An Act further to Amend the Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972.

Be it enacted by the Legislature of the State of Orissa in the Fiftieth Year of the Republic of India as follows;-

1. For the Bill, see Orissa Gazette, Extraordinary, dated the 5th July, 1999 (No. 958).

* [Received the assent of the Governor on the 15th September, 2001, first Published to an extraordinary issue of the Orissa Gazette, dated the 26th September, 2001 (No. 1773)]

Section 1. Short title

1. Short title.- This Act may be called the Orissa Public Premises (Eviction of unauthorised Occupants) Amendment Act, 1999.

Section 2. Amendment of section 9

2. Amendment of section 9.- In section 9 of the Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972, (Orissa Act 7 of 1972) for clause (i) of sub-section (1), the following clause shall be substituted, namely:-

"(i) In respect of any public premises situated within Cuttaek and Bhubeneswar Municipal areas and owned by the General Administration Department of the Government to an appellate authority who shall be the Director of Estates or such other officer including the Additional Director of Estates as the Government may by notification specify in this behalf; and".

SECTIONS