Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Public Premises (Eviction Of Unauthorised Occupants) (Amendment) Act, 2007 15 of 2008 CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 2 Of U.P. Act No. 22 Of 1972 Uttar Pradesh Public Premises (Eviction Of Unauthorised Occupants) (Amendment) Act, 2007 15 of 2008 An Act further to amend the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 It is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on April 30, 2008 and published in the U.P. Gazette, Extra., Part 1. Section (Ka), dated 1st May, 2008, pp. 3-4. 1. Short Title, Extent And Commencement :- (1) This Act may be called the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) (Amendment) Act, 2007. (2) It extends to the whole of Uttar Pradesh. (3) It shall be deemed to have come into force on May 1, 1972. 2. Amendment Of Section 2 Of U.P. Act No. 22 Of 1972 :- In Section 2 of the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972, in clause (e) the following provisions shall be inserted at the end and be deemed to have always been inserted, namely:-- "but does not include, the Public Premises which are under the Administrative control of the Estate Department and which are occupied by,-- (a) a Minister of the Government of Uttar Pradesh or a person given rank of a minister; (b) a Member of Parliament, a Member of Legislative Assembly or the Legislative Council of Uttar Pradesh; (c) a non-Government organization, whether incorporated or registered or not; (d) a political party not recognized by the Election Commission of India; (e) a society registered under the Societies Registration Act, 1860, a trust registered under the Indian Trusts Act, 1888 or any Trade Union registered under the Trade Unions Act or any employees, association or any body of persons, whether incorporated or not; (f) any outfit or frontal or other organization of a Political Party, whether recognized or not; (g) any person who is not government servant, or who is allotted the Public Premises by virtue of his being office bearer or representative of a Society, Trust or any body of persons, whether incorporated or not.".