Maharashtra Government Premises (Eviction) Act, 1956

An Act to provide for the eviction of certain persons from Government premises and for certain matters connected therewith. Whereas it is expedient to provide for the eviction of certain persons from Government premises and for certain matters connected therewith; It is hereby enacted in the Sixth Year of the Republic in India as follows :

Act number

Act 2 of 1956

Year

1956

Enacted on

19-01-1956

In force from

14 January 1960

Jurisdiction

Maharashtra State Act

Subjects

Land And Property

Read the full text of Maharashtra Government Premises (Eviction) Act, 1956 section by section on LawLens.

Official source: India Code