Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Public Premises (Eviction Of Unauthorised Occupants) (Amendment) Act, 2003 20 of 2004 [19 March 2004] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Karnataka Public Premises (Eviction Of Unauthorised Occupants) (Amendment) Act, 2003 20 of 2004 [19 March 2004] 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 fourth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Public Premises (Eviction of Unauthorised Occupants) (Amendment) Act, 2003. (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 (iii), the following shall be inserted, namely:- "(iii-a) the Institute for social and economic change, Bangalore."