Bombay Government Premises (Eviction) Act, 1955

Bombay Government Premises (Eviction) Act, 1955

The Bombay Government Premises (Eviction) Act, 1955

(Bombay Act No. 2 of 1956)

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This Act was extended to. and by such extension shall be in force in. the remaining part of the State of Bombay (vide Bombay 62 of 1959, section 2).

For Statement of Objects and Reasons, see Bombay Government Gazette, 1955, Part V, page 148.

[Received the assent of the President on the 12th day of January, 1956; assent first published in the Bombay Government Gazette, Part IV, on the 19th day of January, 1956.]

LEGISLATIVE HISTORY 6

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 :

1. Short title.- This Act may be called the Bombay Government Premises (Eviction) Act, 1955.

1A. [Application.] Deleted by Bombay 62 of 1959, Section 3.

Object & Reasons6

2. Definitions.- In this Act, unless the context otherwise requires,-

(a) "competent authority" means an officer appointed as the competent authority under section 3;

[(b) "Government premises" means any premises belonging to, or requisitioned or taken on lease by the State Government, and includes any premises taken on behalf of the State Government on the basis of tenancy or other like relationship by, or in the name of, any officer subordinate to the State Government authorised in this behalf; [and also includes any premises belonging to, or taken on lease or held by, or on behalf of -

(i) any company as defined in section 3 of the Companies Act, 1956, in which not less than fifty-one per cent, of the paid-up share capital is held by the State Government;

(ii) any Corporation (not being any such company or a local authority) established by or under any Central or State Act and owned or controlled fully or partly by the State Government.]

[(iii) a Wakf, registered with the Maharashtra State Board of Wakfs.]

(c) "land" includes benefits to arise out of land and things attached to the earth or permanently fastened to the earth or permanently fastened to anything attached to the earth;

(d) "premises" means any land or building or part of a building and includes -

(i) the garden, grounds and out-houses, if any, appertaining to such building or part of a building; and

(ii) any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;

(e) "prescribed" means prescribed by rules made under this Act.

3. Appointment of competent authorities.- The State Government may, by notification in theOfficial Gazette, appoint an officer who is holding or has held an office, which in its opinion is not lower in rank than that of a Deputy Collector or an Executive Engineer, to be the competent authority for carrying out the purposes of this Act [in such area, or in respect of such premises or class of premises in any area, as may be specified in the notification], and more than one officer may be appointed as competent authority in the same area in respect of different premises or different classes of premises.
4. Power to evict.- (1) If the competent authority is satisfied -

(a) that the person authorised to occupy any Government premises, has whether before or after the commencement of this Act,-

(i) not paid rent lawfully due from him in respect of such premises for a period of more than two months, or

[(ii) sub-let the whole or any part of such premises, without the permission of the State Government, or the competent authority, or the officer who has or in whose name the premises are taken on behalf of the State Government, or any other officer designated by the State Government in this behalf, or]

[(iia) committed, or is committing, such acts of waste as are likely to diminish materially the value, or impair substantially the utility, of the premises, or]

(iii) otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such premises, or

(b) that any person is in unauthorised occupation of any Government premises, or

(c) that any Government premises named are required for any other Government purposes,

the competent authority, may, [* * *] by notice served (i) by post, or (ii) by affixing a copy of it on the outer door or some other conspicuous part of such premises, or (iii) in such other manner as may be prescribed, order that, that person as well as any other person who may be in occupation of the whole or any part of the premises, shall vacate them within one month of the date of the service of the notice.

[(2) Before an order under sub-section (1) is made against any person the competent authority shall issue in the manner hereinafter provided a notice in writing calling upon all persons concerned to show cause why an order of eviction should not be made.

The notice shall -

(a) specify the ground on which the order of eviction is proposed to be made; and

(b) require all persons concerned, that is to say, all persons who are, or may be, in occupation of, or claim interest in, the Government premises, to show cause, if any, against the proposed order, on or before such date as is specified in the notice.

If such person makes an application to the competent authority for extension of the period specified in the notice, the competent authority may grant the same on such terms as to payment and recovery of the amount claimed in the notice, as it deems fit.

Any written statement put in by any person and documents produced in pursuance of the notice shall be filed with the record of the case and such person shall be entitled to appear before the officer proceeding in this connection by advocate, attorney or pleader.

The notice to be served under this sub-section shall be served by having it affixed on the outer door or on some conspicuous part of the premises, and in such manner as may be prescribed; and thereupon the notice shall be deemed to have been duly given to all persons concerned.]

(3) If any person refuses or fails to comply with an order made under sub-section (1), the competent authority may evict that person from, and take possession of, the premises and may for that purpose use such force as may be necessary.

(4) The [competent authority] may, after giving fourteen clear days' notice to the person from whom possession of the Government premises has been taken under sub-section (3) and after publishing such notice in the Official Gazette and in at least one newspaper having circulation in the locality, remove or cause to be removed or dispose of by public auction any property remaining on such premises. Such notice shall be served in the manner provided for service of notice under sub-section (1).

(5) Where the property is sold under sub-section (4), the sale proceeds shall, after deducting the expenses of sale, be paid to such person or persons as may appear to the [competent authority] to be entitled to the same :

[Provided that, where the competent authority is unable to decide as to the person or persons to whom the balance of the amount is payable or as to the apportionment of the same, he shall refer such dispute to a Civil Court of competent jurisdiction, and the decision of the Court thereon shall be final.]

(6) If a person who has been ordered to vacate any Government premises for the reasons specified in sub-clause (i) or (iii) of clause (a) of sub-section (1) within one month of the date of service of the notice or such longer time as the competent authority may allow, pays to the said competent authority the rent in arrears or carries out or otherwise complies with the terms contravened by him to the satisfaction of the said competent authority, as the case may be, the said competent authority shall in lieu of evicting such person under sub-section (3), cancel its order made under sub-section (1) and thereupon such person shall hold the premises on the same terms on which he held them immediately before such notice was served on him.

Explanation. - For the purposes of this section and section 5, the expression "unauthorised occupation" in relation to any person authorised to occupy any Government premises, includes the continuance in occupation by him or by any person claiming through or under him of the premises after the authority under which he was allowed to occupy the premises has been duly determined.

5. Power to recover rent or damages as arrears of land revenue.- (1) Subject to any rules made by the State Government in this behalf and without prejudice to the provisions of section 4, where any person is in arrears of rent payable in respect of any Government premises, the competent authority may, by notice served (i) by post, or (ii) by affixing a copy of it on the outer door or some other conspicuous part of such premises, or (iii) in such other manner as may be prescribed, order that person to pay the same within such time not less than ten days as may be specified in the notice. If such person refuses or fails to pay the arrears of rent within the time specified in the notice, such arrears may be recovered as arrears of land revenue.

(2) Where any person is in unauthorised occupation of any Government premises, the competent authority may, [in the manner and having regard to the principles of assessment of damages, prescribed], assess such damages on account of the use and occupation of the premises as it may deem fit, and may, by notice served (i) by post, or (ii) by affixing a copy of it on the outer door or some other conspicuous part of such premises, or (iii) in such other manner as may be prescribed, order that person to pay the damages within such time as may be specified in the notice. If such person refuses or fails to pay the damages within the time specified in the notice, the damages may be recovered from him as arrears of land revenue.

(3) No order shall be made under sub-section (2) until after the issue of a notice in writing to the person calling on him to show cause, within a reasonable period to be specified in such notice, why such order should not be made, and until his objections, if any, and any evidence he may produce in support of the same, have been considered by the competent authority.

[6. Rent to be recovered by deduction from salary or wages of employee. - (1) Without prejudice to the provisions of section 4, where any person to whom Government premises have been allotted, is -

(a) an employee of the State Government, or

(b) an employee of a local authority, who has executed an agreement as provided in sub-section (2),

and is in arrears of rent payable in respect of such Government premises, the amount of rent due in respect of such premises shall on a requisition in writing made in that behalf by the competent authority be liable to be deducted from the salary or wages payable to such person. On receipt of such requisition, the head of the Government department or office under whom such person is employed, or as the case may be, the local authority, shall deduct from the salary or wages payable to such person the amount specified in the requisition, and pay the amount so deducted to the competent authority in satisfaction of the amount due as aforesaid.

(2) An employee of a local authority who is allotted Government premises may execute an agreement in a favour of the State Government providing that the local authority by or under whom he is employed shall be competent to deduct from time to time from the salary or wages payable to him, such amount as is specified in the agreement, and to pay the amount so deducted to the competent authority in satisfaction of any amounts due by him in respect of any Government premises allotted to him.

6A. Power of competent authorities. - A competent authority shall, for the purpose of holding any inquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters, namely :-

(a) summoning and enforcing the attendance of any person and examining him on oath;

(b) requiring the discovery and production of documents;

(c) any other matter which may be prescribed.

7. Appeals.- (1) An appeal shall lie from every order of the competent authority, made in respect of any Government premises, under section 4 or section 5 to an appellate officer who shall be the District Judge of the district in which the Government premises are situate, or such other judicial officer in that district, being a judicial officer of not less than ten years' standing, as the District Judge may designate in this behalf.

(2) An appeal under sub-section (1) shall be preferred -

(a) in the case of an appeal from an order under section 4, within thirty days from the date of the service of the notice relating to the order under sub-section (1) of the section; and

(b) in the case of an appeal from an order under section 5, within thirty days from the date of the service of the notice relating to the order under sub-section (1) or (2) of that section, as the case may be :

Provided that, the appellate officer may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.

(3) Where an appeal is preferred from an order of the competent authority, the appellate officer may stay the enforcement of that order for such period, and on such conditions as he deems fit.

(4) Every appeal under this section shall be disposed of by the appellate officer as expeditiously as possible.

(5) For the purposes of this section. Greater Bombay shall be deemed to be a district and the principal Judge of the City Civil Court, Bombay shall be deemed to be the District Judge of the district.

8. Finality of orders.- Save as otherwise expressly provided in this Act, every order made by a competent authority or appellate officer under this Act shall be final, and shall not be called in question in any original suit, application or execution proceeding.]

[8A. Bar of jurisdiction. - No Civil Court shall have jurisdiction to entertain any suit or proceeding in respect of the eviction of any person from any Government premises on any of the grounds specified in section 4 or the recovery of the arrears of rent or the damages payable for use or occupation of such premises.]

9. Protection of action taken in good faith.- No suit, prosecution or other legal proceedings shall lie against the State Government or the competent authority in respect of anything which Is in good faith done or intended to be done in pursuance of this Act or any rules or orders made thereunder.
10. [Delegation.]Deleted by Bombay 62 of 1959, Section 8.
11. Penalty.- Any person who obstructs the lawful exercise of any power conferred by or under this Act shall, on conviction, be punished with fine which may extend to one thousand rupees.
12. Rules.- (1) The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-

(a) the forms of notices and the other manner in which they may be served;

[(aa) the holding of inquiries under this Act;]

(b) the procedure to be followed in taking possession of Government premises;

(c) the manner in which damages for unauthorised occupation may he assessed [and the principles which may be taken into account in assessing such damages];

(d) the manner in which appeals may be preferred and the procedure to be followed in appeals;

(e) any other matter which has to be or may be prescribed.

[(3) All rules made under this section shall be laid for not less than thirty days before each House of the Legislature as soon as possible after they are made, and shall be subject to such modifications, as the Legislature may make during the session in which they are so laid, or the session immediately following.]

Notifications

1. N., R., H. & B. C. D., No. DDC. 5055, dated 3rd February, 1956 (B. G., Part IV-B, page 128)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Bombay hereby appoints the Director, D. D. Chawls, Bombay, to be the Competent Authority for carrying out the purposes of the said Act in the area comprising of the Bombay Development Department Chawls situated in the City of Bombay at Worli, Delisle Road, Naigaum and Sewri.
2. N., R., H. & B. C. D., No GEN. 1656/C-828-C, dated 9th June, 1956 (B. G., Part IV-B, page 788)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Bombay hereby appoints the Custodian of Evacuee Property, Bombay, to be the Competent Authority for carrying out the purposes of the said Act in the area comprising of the Fort Ward, as defined in Schedule B to section 24 of the Bombay Municipal Corporation Act, 1888.
3. N., R., H. & B. C. D., No. DDC. 5255, dated 18th July, 1956 (B. G., Part IV-B, page 897)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Bombay hereby appoints the Director, D. D. Chawls, Bombay, to be the Competent Authority for carrying out the purposes of the said Act in the areas comprising of the following Municipal Wards of the Greater Bombay :-
4. Khara Talao.
5. 'H' Ward.
6. 'K' Ward.
7. 'N' Ward.
8. N., P. W. D., No. LNB. 5156 A, dated 31st August, 1956 (B. G., Part IV-B, page 1045)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Bombay hereby appoints the Executive Engineer, Poona Division, Poona, to be the Competent Authority for carrying out the purposes of the said Act in the area comprising of Ward No. 17. Poona Suburban Area, Poona, in which the quarters allotted to the Manager, Government Photo Registry, are situated.
9. N., L. & S. W., No. DDC. 5058, dated 21st August, 1958 (B. G., Part IV-B, page 847)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Bombay hereby appoints the Deputy Commissioner of Police (Headquarters), Greater Bombay, to be the Competent Authority for carrying out the purposes of the said Act in the area comprising of Municipal Ward 'A' of Greater Bombay.
10. N., L. & S. W. D., No. DDC. 5058-158903-G, dated 20th December, 1958 (B. G., Part IV-B, page 34)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Bombay hereby appoints the District Deputy Collector, Bombay Suburban District, to be the Competent Authority for carrying out the purposes of the said Act in the areas comprising of the following Municipal Wards of Greater Bombay

(1) 'B' Ward.

(2) 'C' Ward (excluding the area of "Khara Talao").

(3) 'D' Ward.

(4) 'E' Ward.

(5) 'G' Ward (excluding the area of Bombay Development Chawls situated at Worli).

1. N., L. & S. W. D., No. DDC. 5359-G, dated 23rd May, 1959 (B. G., Part IV-B, page 737)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Bombay hereby appoints Prant Officer, Nasik Prant, to be the Competent Authority for carrying out the purposes of the said Act in the area comprising the District of Nasik.
2. N., L. & S. W. D., No. TBC. 1058/71010-B, dated 2nd December, 1959 (B. G.. Part IV-B, page 1641)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in supersession of Government Notification, Rehabilitation, Housing and Backward Classes Department, No. HLS. 1335-A, dated the 22nd May, 1956, the Government of Bombay hereby appoints the Additional Collector, Bombay Suburban District to be the Competent Authority for carrying out the purposes of the said Art in the area comprised in the Thakkar Bapa Colony situated in Survey No. 14 of Chembur in the Bombay Suburban District.
3. N., U. D. & P. H. D., No. EVC. 1163/E-(a), dated 14th May, 1964 (M. G., Part IV-B, page 511)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bom. II of 1956), the Government of Maharashtra hereby appoints the Deputy Director of Industries, Nagpur, to be the Competent Authority for carrying out purposes of the said Act in respect of the Government premises in the industrial estates situated in the Vidarbha region of the State of Maharashtra.
4. N., U. D. & P. H. D., No. EVC. 1264/19206-E, dated 17th July, 1964 (M. G., Part IV-B, page 968)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in modification of Government Notification in the Labour and Social Welfare Department, No. DDC. 5059 G, dated the 13th April, 1960, the Government of Maharashtra hereby appoints the Rehabilitation Officer, Koyna Hydro-Electric Project, Koyna, to be the Competent Authority for carrying out the purposes of the said Act in respect of all Government premises included in the Koyna Project in the Satara and Ratnagiri Districts.
5. N., U. D. & P. H. D., No. EVC. 1263/52871-E, dated 12th August, 1964 (M. G., Part IV-B, page 1081)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in supersession of Government Notification, Urban Development and Public Health Department, No. EVC. 1162/3071-E, dated the 27th August. 1962, the Government of Maharashtra hereby appoints the following officers to be the Competent Authorities for carrying out the purposes of the said Act in respect of all Government premises (not being premises in industrial estates) in the areas within their respective jurisdiction, namely
6. Resident Deputy Collector, Buldhana.
7. Resident Deputy Collector, Akola.
8. Resident Deputy Collector, Amravati.
9. Resident Deputy Collector, Yeotmal.
10. Resident Deputy Collector, Wardha.
11. Resident Deputy Collector, Nagpur.
12. Resident Deputy Collector, Bhandara.
13. Resident Deputy Collector, Chanda.
14. N., U. D. & P.H.D., No. EVC. 1563/23732-E, dated 7th September, 1964 (M. G., Part IV-B, page 1331)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in modification of the Government Notification in the Urban Development and Public Health Department, No. EVC. 1162/7412-E, dated the 7th March, 1962, and of all other notifications issued in that behalf, the Government of Maharashtra hereby appoints the Deputy Director of Industries. Poona to be the Competent Authority for carrying out the purposes of the said Act in respect of the Government premises in the industrial estates situated in the districts of Poona and Safara.

Partially modified by G. N., U. D., & P. H. D., No. EVC. 1174/65682-L, dated 20th March, 1975 (M. G., Part IV-B, page 426).

Partially modified by G. N., P. W. & H. D., No. EVC. 1174/65682 D-43, dated 11th December, 1975 (M. G., Part IV-B, page 1361).

1. N., U. D. & P.H.D., No. EVC. 1164/40217-E, dated 1st February, 1965 (M. G., Part IV-B, page 463)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in supersession of Government Notifications, Urban Development and Public Health Department, (1) No. EVC. 1162/7412-E, dated the 7th March, 1962, (2) No. EVC. 1163-E, dated the 20th April, 1963 and (3) No. EVC. 1 163-E, dated the 25th March, 1964 the Government of Maharashtra hereby appoints the following officers to be the Competent Authorities for carrying out the purposes of the said Act in respect of all Government premises (not being premises in industrial estates, premises, included in the Koyna Project in the Satara and Ratnagiri Districts and premises on forest lands which are in charge of Divisional Forest Officers) in the areas within their respective jurisdiction namely :-

Bombay Division

1. Resident Deputy Collector, Thana.
2. [* * *]
3. Resident Deputy Collector, Ratnagiri.
4. Resident Deputy Collector, Nasik.
5. [* * *]
6. Resident Deputy Collector, Jalgaon.

Poona Division

7. Resident Deputy Collector, Ahmednagar.
8. Resident Deputy Collector, Poona.
9. Resident Deputy Collector, Satara.
10. Resident Deputy Collector, Sangli.
11. Resident Deputy Collector, Sholapur.
12. Resident Deputy Collector, Kolhapur.

Aurangabad Division

13. Resident Deputy Collector, Aurangabad.
14. Resident Deputy Collector, Parbhani.
15. Resident Deputy Collector, Bhir.
16. Resident Deputy Collector, Nanded.
17. Resident Deputy Collector, Osmanabad.
18. N., U. D., P. H. & H. D., No. EVC. 1571/70659 (1)-E, dated 6th June, 1973 (M. G., Part IV-B, page 1172)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Maharashtra hereby appoints the Joint Director of Industries, Aurangabad, to be the Competent Authority for carrying out the purposes of the said Act, in respect of the Government premises in the Industrial Estates, situated in the Aurangabad region of the State of Maharashtra.
19. N., U. D., P. H. & H. D., No. EVC. 1571/70659 (2)-E, dated 6th June, 1973 (M. G., Part IV-B, page 1172)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in supersession of Government Notification, Urban Development, Public Health and Housing Department, No. EVC. 1163/E(a), dated the 14th March, 1964, the Government of Maharashtra hereby appoints the Joint Director of Industries, Nagpur, to be the Competent Authority for carrying out the purposes of the said Act, in respect of the Government premises in the Industrial Estates, situated in the Vidarbha region of the State of Maharashtra.
20. N., U. D., P. H. & H. D., No. EVC. 1571/70659 (3)-E, dated 23rd August, 1973 (M. G., Part IV-B, page 1593)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in supersession of Government Notification, Urban Development, Public Health and Housing Department, No. EVC. 1563/23732-E, dated the 7th September, 1964, the Government of Maharashtra hereby appoints the Joint Director of Industries, Poona, to be the Competent Authority for carrying out the purposes of the said Act, in respect of the Government premises in the Industrial Estates, situated in the Poona region of the State of Maharashtra.
21. N., U. D., P. H. & H. D., No. EVC. 1173/90045-E, dated 18th January, 1974 (M. G., Part IV-B, page 231)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in supersession of Government Notification, Urban Development, Public Health and Housing Department, No. EVC. 1172/14355-E, dated the 8th May, 1973, the Government of Maharashtra hereby appoints the Deputy Collector (Rehabilitation), Poona, to be the Competent Authority for carrying out the purposes of the said Act, in respect of the Government premises situated in the colonies constituted for flood affected persons in the City of Poona.
22. N., U. D., P. H. & H. D., No. EVC. 1174/65682-L, dated 20th March, 1975 (M. G., Part IV-B, page 426)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in supersession of Government Notification, Urban Development, Public Health and Housing Department, No. EVC. 1164/40217-E, dated the 1st February, 1965, in so far as it relates to the appointment of the Resident Deputy Collector, Kolaba, the Government of Maharashtra hereby appoints the Sub-Divisional Officers, Alibag, Panvel and Mahad in the Kolaba district, to be the Competent Authorities for carrying out the purposes of the said Act, in respect of all Government premises (not being premises on forest lands which are in charge of Divisional and Sub-Divisional Forest Officers) in the areas within their respective jurisdictions.
23. N., P. W. & H. D., No. EVC. 1174/65682-D-43, dated 11th December, 1975 (M. G., Part IV-B, page 1361)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in supersession of Government Notification, Urban Development, Public Health and Housing Department, No. EVC. 1164/40217-E, dated the 1st February, 1965, in so far as it relates to the appointment of the Resident Deputy Collector, Dhule, the Government of Maharashtra hereby appoints the Sub-Divisional Officers, Dhule Division, and the Sub-Divisional Officers, Nandurbar Division in the Dhule District to be the Competent Authorities for carrying out the purposes of the said Act, in respect of all Government premises (not being premises on forest lands which are in charge of Divisional Forest Officer) in the areas within their respective jurisdictions.
24. N., P. W. & H. D., No. EVC. 1078/(215)/31708/D-43, dated 25th August, 1978 (M. G., Part IV-B, page 979)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in supersession of the Government Notification, Public Works and Housing Department, No. EVC. 1076/631/40780-Desk-43, dated the 18th July, 1978, in so for as it relates to the Bombay and Bombay Suburban District, the Government of Maharashtra, hereby appoints Competent Authority for Greater Bombay to be the Competent Authority for carrying out the purposes of the said Act within the Bombay and Bombay Suburban District also in respect of premises belonging to, taken on lease or held by, or on behalf of the Maharashtra State Road Transport Corporation, being Government premises within the meaning of clause (b) of section 2 of the said Act,
25. N., P. W. & H. D., No. EVC. 1077/52/42959-Desk-43, dated 23rd February, 1979 (M. G., Part IV-B, page 213)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), (hereinafter referred to as "the said Act"), the Government of Maharashtra hereby appoints, -

(i) the competent authority for Greater Bombay to be the Competent Authority for carrying out the purposes of the said Act within the Bombay and Bombay Suburban District, and

(ii) the Resident Deputy Collector in every District (other than Greater Bombay) to be the Competent Authority for carrying out the purposes of the said Act within that District,

also in respect of premises belonging to, taken on lease or held by, or on behalf of, the Haffkine Bio-Pharmaceutical Corporation Limited, Bombay, being Government premises within the meaning of clause (b) of section 2 of the said Act.

1. N., P. W. & H. D., No. EVC. 1079/11751(405), dated 23rd February, 1979 (M. G., Part IV-B, page 213)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Maharashtra hereby appoints the Resident Deputy Collector of Thane District, Thane, to be the Competent Authority for carrying out the purposes of the said Act also in respect of the premises in the Tarapur Housing Scheme in the Thane District, and belonging to, taken on lease or held by, or on behalf of, the City and Industrial Development Corporation of Maharashtra Limited, being Government premises within the meaning of clause (b) of section 2 of the said Act.
2. N., P. W. & H. D., No. EVC. 1078/82142/(340)-Desk-43, dated 22nd November, 1979 (M. G., Part IV-B, page 1784)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Maharashtra hereby appoints the Competent Authority appointed under the said section 3 for Greater Bombay to be the Competent Authority for carrying out the purposes of the said Act within the Bombay and Bombay Suburban District also in respect of premises belonging to, taken on lease or held by, or on behalf of the Corporation specified in column (1) in the Schedule hereto appended, which are established by or under the Central Act specified in column (2) thereof against each of them and in which not less than fifty-one per cent, of the paid-up share capital is held by the State Government, being Government premises within the meaning of clause (b) of section 2 of the said Act.

Schedule

	Name of the Corporation	Central Act by or under which the Corporation is established
	(1)	(2)
1.	Maharashtra State Hoad Transport Corporation.	Under section 3 in (Chapter II of the) Road Transport Corporation Act, 1950 (64 of 1950).
2.	Haffkine Bio-Pharmaceutical Corporation.	Under the Companies Act, 1956 (2 of 1956).
3.	Maharashtra State Electricity Board.	Under section 5 in Chapter III Electricity (Supply) Act, 1948 (54 of 1948).

1. N., H. & S.A.D., No. EVC. 1081-(928)-IX, dated 21st December, 1981 (M. G., Part IV-B, page 2095)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), (hereinafter referred to as "the said Act"), the Government of Maharashtra hereby appoints the officers specified in column (1) of the Schedule hereto, to be the Competent Authorities for carrying out the purposes of the said Act in the areas respectively specified against them in column (2) thereof, and also in respect of premises belonging to, taken on lease or held by, or on behalf of, the Forest Development Corporation of Maharashtra Limited, being Government premises within the meaning of clause (b) of section 2 of the said Act.

Schedule

Officer			Areas
(1)			(2)
1.	Resident Deputy Collector, Bhandara			Bhandara
2.	Resident Deputy Collector, Nagpur			Nagpur
3.	Resident Deputy Collector, Chandrapur			Chandrapur
4.	Resident Deputy Collector, Jalgaon			Jalgaon
5.	Resident Deputy Collector, Nashik			Nashik
6.	Resident Deputy Collector, Dhule			Dhule
7.	Resident Deputy Collector, Yavatmal			Yavatmal
8.	Resident Deputy Collector, Thane			Thane
9.	Resident Deputy Collector, Nanded			Nanded
10.	Competent Authority for Greater Bombay, Bombay			Bombay and Bombay Sub-Bombay urban District

1. N., H. & S. A. D., No. EVC. 108 l/(842)/Desk-IX, dated 14th January, 1982 (M. G., Part IV-B, page 106)- In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), (hereinafter to as "the said Act"), the Government of Maharashtra hereby appoints,-

(i) the Administrator (New Towns), Aurangabad, City and Industrial Development Corporation of Maharashtra Limited, to be the Competent Authority for carrying out the purposes of the said Act in respect of the premises in the Nashik, Aurangabad and Nanded areas, and

(ii) the Deputy Collector, City and Industrial Development Corporation of Maharashtra Limited, to be the Competent Authority for carrying out the purposes of the said Act, in respect of the premises within the Thane and Raigad Districts, also in respect of premises belonging to, taken on lease or held by, or on behalf of, the City and Industrial Development Corporation of Maharashtra Limited, being Government premises within the meaning of clause (b) of section 2 of the said Act.

No. EVC. 1181/10016/114/R-7, dated 9th July, 1982 (M. G. G., Part IV-B, page 673) - In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), and in supersession of Government Notification, Urban Development, Public Health and Housing Department, No. EVC. 1171/52965/E, dated the 28th August, 1971, the Government of Maharashtra hereby appoints the Additional Collector, Thane (Ulhasnagar Township), Ulhasnagar, to be the Competent Authority for carrying out the purpose of the said Act, in respect of Government premises (not being premises in Industrial Estates) within the municipal area of the Ulhasnagar Municipal Council excluding survey numbers 169-A, 169-B, 170, 171, 172, 173, 174, 175, 176, 177-A, 177-B, 178, 179, 180, 181 and 182 of village Shahad.

No. EVC. 1083/(1203)/IX, dated 20th May, 1983 (M. G. G., Part IV-B, page 585) - In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), (hereinafter referred to as "the said Act"), and in supersession of Government Notification, Housing and Special Assistant Department, No. EVC. 1081/(842)/Desk-IX, dated the 14th January, 1982 in so far as it refers to the appointment of Competent Authority in respect of Government premises in the Nashik only the Government of Maharashtra hereby appoints -

The Administrator, City and Industrial Development Corporation of Maharashtra Limited, New Nashik, to be the Competent Authority for carrying out the purposes of the said Act, in respect of the premises in the

New Nashik notified area as defined or specified by Government under sub-section (1) of section 40 of the Maharashtra Regional and Town Planning Act, 1966 (Maharashtra XXXVII of 1966) and belonging to, taken on lease or held by, or on behalf of, the City and Industrial Development Corporation of Maharashtra Limited being Government premises within the meaning of clause (b) of section 2 of the said Act.

No. EVC. 1198/CR-212/GNP-1, dated 16th December, 1998 (M.G.G., Part IV-B, dated 28.1.1999, page 135) - In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956) and in supersession of all previous notifications issued in this behalf, the Government of Maharashtra hereby appoints the Executive Engineer, Koyna Dam Maintenance Division, Alore, to be the Competent Authority for carrying out the purposes of the said Act in respect of all Government Premises included in the Koyna Project in the Satara and Ratnagiri District.

• Bombay Government Premises (Eviction) Rules, 1960