Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Public Premises (Eviction Of Unauthorised Occupants) (Amendment) Act, 2005 18 of 2005 [27 May 2005] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Karnataka Public Premises (Eviction Of Unauthorised Occupants) (Amendment) Act, 2005 18 of 2005 [27 May 2005] 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-sixth 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, 2005. (2) It shall come into force at once. 2. Amendment Of Section 2 :- In section 2, in clause (e), for sub-clause (vii) of the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 (Karnataka Act 32 of 1974), the following shall be substituted, namely:- "(vii) University established or deemed to have been established by or under any law of the State Legislature."