RAJASTHAN PREMISES (CONTROL OF RENT AND EVICTION) (AMENDMENT) ACT, 1966

RAJASTHAN PREMISES (CONTROL OF RENT AND EVICTION) (AMENDMENT) ACT, 1966

Preamble - RAJASTHAN PREMISES (CONTROL OF RENT AND EVICTION) (AMENDMENT) ACT, 1966

THE RAJASTHAN PREMISES (CONTROL OF RENT AND EVICTION) (AMENDMENT) ACT, 1966

[Act No. 07 of 1966]

[31st March, 1966]

PREAMBLE

An Act further to amend the Rajasthan Premises (Control of Rent and Eviction) Act, 1950.

Be it enacted by the Rajasthan State Legislature in the Seventeenth Year of the Republic of India as follows:--

Section 1 - Short title

This Act may be called the Rajasthan Premises (Control of Rent and Eviction) (Amendment) Act, 1966.

Section 2 - Amendment of section 31, Rajasthan Act 17 of 1950

In section 31 of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (Rajasthan Act 17 of 1950), for the word "fifteen" the word "seventy" shall, as from the 25th day of November 1965, be deemed to have been substituted.

Section 3 - Repeat

The Rajasthan Premises (Control of Rent and Eviction) (Amendment) Ordinance, 1965 (Rajasthan Ordinance 6 of 1965) is hereby repealed.