Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(ii) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968 (ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof [and] [Inserted by Act 16 of 1975.]
