Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Government Premises (Eviction) (Amendment) Act, 2007 1 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Of Bom Ii Of 1956 Bombay Government Premises (Eviction) (Amendment) Act, 2007 1 of 2008 (First published, after having received the assent of the Governor in the "Maharashtra Government Gazette ", on the 4th January, 2008). An Act further to amend the Bombay Government Premises (Eviction) Act, 1955. WHEREAS, it is expedient further to amend the Bombay Government Premises (Eviction) Act, 1955, for the purposes hereinafter appearing; it is hereby enacted in the Fifty- eighth Year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Bombay Government Premises (Eviction) (Amendment) Act, 2007. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Section 2 Of Bom Ii Of 1956 :- In section 2 of the Bombay Government Premises (Eviction) Act, 1955, in clause (b), after sub-clause (ii), the following sub-clause shall be added, namely :- "(iii) a Wakf, registered with the Maharashtra State Board of Wakfs;".