Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

For Statement and Objects and Reasons, see Gujarat Government Gazette, Extraordinary, Part V, dated the 14th December, 1972, pp. 351 to 352. An Act to provide for the eviction of unauthorised occupants from public premises and for certain incidental matters. It is hereby enacted in the Twenty-third Year of the Republic of India as follows.-

Act number

Act 12 of 1973

Year

1973

Enacted on

26-06-1973

In force from

26 June 1973

Jurisdiction

Gujarat State Act

Subjects

Land And Property, Administrative Law

Read the full text of Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 section by section on LawLens.

Official source: India Code