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THE ORISSA PUBLIC PREMISES (EVICTION OF UNAUTHORISED OCCUPANTS) AMENDMENT ACT, 1999
THE ORISSA PUBLIC PREMISES (EVICTION OF UNAUTHORISED OCCUPANTS) AMENDMENT ACT, 1999
Orissa Act 14 Of 2001
[Received the assent of the Governor on the 15th September 200J, first Published in an extraordinary issue of the Orissa Gazette, dated the 26th September, 2001 (No. 1773)]
An act further to amend the Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972.
Be it enacted by the Legislature of the State of Orissa in the Fiftieth Year of the Republic of India as follows:—
1. Short title.
This Act may be called the Orissa Public Premises (Eviction of unauthorised Occupants) Amendment Act, 1999.
2. Amendment of section 9.
In section 9 of the Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972, for clause (1) of sub-section (1), the following clause shall be substituted, namely:—
"(i) In respect of any public premises situated within Cuttack and Bhubaneswar Municipal areas and owned by the General Administration Department of the Government to an appellate authority who shall be the Director of Estates or such other officer including the Additional Director of Estates as the Government may by notification specify in this behalf; and''.
