20. In the Public Premises (Eviction of Unauthorised Occupants) Act,1971,-

(a) in section 2, in clause (e), after sub-clause (3), the following sub-clause shall be inserted,

namely:-

"(4) any premises of the enemy property as defined in clause (c) of section 2 of the Enemy Property Act, 1968."; (b) in section 3, in clause (a),-

(i) in the second proviso, the word "and" shall be omitted;

(ii) after the second proviso, the following proviso shall be inserted,

namely:- "Provided also that the Custodian, Deputy Custodian and Assistant Custodian of the enemy property appointed under section 3 of the Enemy Property Act, 1968 shall be deemed to have been appointed as the Estate Officer in respect of those enemy property, being the public premises, referred to in sub-clause (4) of clause (e) of section 2 of this Act for which they had been appointed as the Custodian, Deputy Custodian and Assistant Custodian under section 3 of the Enemy Property Act, 1968.".