Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Public Premises (Eviction Of Unauthorised Occupants) Amendment Act, 2010 33 of 2010 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Tamil Nadu Public Premises (Eviction Of Unauthorised Occupants) Amendment Act, 2010 33 of 2010 An Act to amend the Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-first year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on November 26, 2010 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.363, pages 211, dated November 29, 2010. Statement of Objects and Reasons : Refer T.N. Bill No.36/2010 -- 2010 (2) CTAR page 1.155 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Amendment Act, 2010. (2) It shall come into force on such date as the State Government may, by Notification, appoint. 2. Amendment Of Section 2 :- In Section 2 of the Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975 (Tamil Nadu Act 1 of 1976), in Clause (e),-- (1) in sub-clause (1), in term (ii), the word "and" occurring at the end shall be omitted, (2) in sub-clause (2), the word "and" shall be added at the end; (3) after sub-clause (2), the following sub-clause shall be added, namely:-- (3) any premises belonging to a wakf, registered with the Tamil Nadu Wakf Board;"