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(aaa) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968 (aaa)["estate officer" means an officer appointed as such by the Government under section 3;] [Inserted by Act No. 19 of 1986.]
