Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Public Premises (Eviction Of Unauthorised Occupants) (Second Amendment) Act, 2005 15 of 2006 [02 August 2006] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Karnataka Public Premises (Eviction Of Unauthorised Occupants) (Second Amendment) Act, 2005 15 of 2006 [02 August 2006] 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) (Second Amendment) Act, 2005. (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 (vii), the following shall be inserted, namely:- "(viii) A Co-operative Society or a Federation of Co-operative Societies established under any law in force in the State in which the Government Property or share is involved."