Section 18 in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964
18. Repeat
- In the Rajasthan Premises (Requisition and Eviction) Ordinance, 1949 (Rajasthan Ordinance No. 11 or 1949)-(a)Section 11 shall be deleted; and(b)in Section 13, in sub-sectiOn (2)-(i)in Clause (a), the words figures and brackets "or in appeals under sub-section (2) of Section 11", and(ii)in Clause (d), the words, figures and brackets "of the Government premises as defined in sub-section (5) of Section 11" shall be deleted.
