Section 6(1) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
(1)Where any person have been evicted from any public building under section 5, the estate officer may, after giving fourteen days' notice to the persons from whom possession of the public building has been taken and after publishing the notice in at least one newspaper having circulation in the locality, remove or cause to be removed or dispose of by public action any property left by such persons in such building.
