Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Amendment Act, 2010*
| [Tamil Nadu Act No. 33 of 2010] | [26th November, 2010] |
An Act to amend the Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th November, 2010 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Amendment Act, 2010.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975 (Tamil Nadu Act 1 of 1976), in clause (e),-
(1) in sub-clause (1), in item (ii), the word "and" occurring at the end shall be omitted;
(2) in sub-clause (2), the word "and" shall be added at the end;
(3) after sub-clause (2), the following sub-clause shall be added, namely:-
"(3) any premises belonging to a wakf, registered with the Tamil Nadu Wakf Board;"