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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(d) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968

(d)"public building" means any building or part of a building belonging to, or taken on lease or requisitioned by or on behalf of, the Government or local authority and includes -