Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Public Premises Eviction Of Unauthorised Occupants Amendment Act, 1986 15 of 1986 [26 June 1986] CONTENTS 1. Short Title 2. Amendment of section 2 3. Amendment of section 3 4. Amendment of section 6 5. Substitution of new Section for Section 11 6. Amendment of section 14 7. Amendment of section 15 8. Amendment of section 16 Andhra Pradesh Public Premises Eviction Of Unauthorised Occupants Amendment Act, 1986 15 of 1986 [26 June 1986] An Act further to amend the Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968. B e it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-seventh Year of the Republic of India as follows :- * Received the assent of the President on the 20th June, 1986. for Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A. Extraordinary, dated the 25th September, 1985, at page 4. 1. Short Title :- This Act may be called the Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Amendment Act, 1986. 2. Amendment of section 2 :- In the Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968(Act 20 of 1968) (hereinafter referred to as the principal Act, in section - 2, (i) Clause (a) shall be re-lettered as clause (aa) and before the clause as so re-lettered, the following clause shall be inserted, namely :- "(a) corporate authority means,- (i) any local authority; (ii) any company or corporation referred -to in clause (d)". (ii) for clause (d), the following clause shall be substituted, namely :- "(d) Public Premises means any premises belonging to or taken on lease or requisitioned by, or on behalf of the Government; and includes any premises belonging to, or taken on lease by, or on behalf of- (i) any local authority; (ii) any company as defined in section 3 of the Companies Act (Central Act 1 of 1956) 1956, in which not less than fifty-one per cent of the paid up share capital is held by the Government; and (iii) any corporation (not being a company as defined in section 3 of the Companies Act (Central Act 1 of 1956) 1956 or a local authority established) by or under a Central Act or a State Act and owned or controlled by the Government;"; (iii) In clause (e), for the words "any building or part of a building", the words "any land or building or any part thereof" shall be substituted; (iv) in sub-clause (ii) of clause (g), after the words "by the Government", the words "or the corporate authority" shall be inserted. 3. Amendment of section 3 :- In clause (a) of section 3 of the principal Act, after the words "Gazetted Officers of Government", the words "or officers of equivalent rank of the corporate authority" shall be inserted. 4. Amendment of section 6 :- In sub-section (2) of section 6 of the principal Act, after the words "due to the Government", the words "or the corporate authority" shall be inserted. 5. Substitution of new Section for Section 11 :- For section 11 of the principal Act, the following section shall be substituted, namely :- 11. "Bar of jurisdiction.--No court shall have jurisdiction to entertain any suit or proceeding in respect of, the eviction of any person who is in unauthorised occupation of any public premises or, the recovery of the arrears of rent payable under sub-section (1) of section 7 or the damages payable under sub-section (2) of that section or the costs awarded to the Government or the corporate authority under sub-section (5) of section 9 or any portion of such rent, damages or costs." 6. Amendment of section 14 :- In sub-section (2) of section 14 of the principal Act, after the words "due to the Government" the words "or the corporate authority" shall be inserted. 7. Amendment of section 15 :- In section 15 of the principal Act, after the Amendment words "awarded to the Government", the words "or the corporate authority" shall be inserted. 8. Amendment of section 16 :- In section 16 of the principal Act, after the Amendment words "against the Government", the words "or the of section 16, corporate authority" shall be inserted.