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 16] [Entire Act] State of Kerala - Subsection Section 16(5) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968 (5)The Collector may either before or after the institution of proceedings compound the offence referred to in sub-section (3).
