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Bombay Presidency - Section

Section 17 in The Bombay Government Premises (Eviction) Act, 1955

17. Resident Deputy Collector, Osmanabad.

G. 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.G. 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.G. 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.G. 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.G. 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.G. 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.G. 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,G. 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.G. 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.G. 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 isestablished
  (1) (2)
1. Maharashtra State Hoad Transport Corporation. Under section 3 in (Chapter II of the) Road TransportCorporation 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).
G. 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
G. 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 theNew 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.