Legal Document View

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
[Cites 0, Cited by 1] [Section 4(2)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2)(b) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968

(b)require all persons concerned, that is to say, all persons who are or may be, in occupation of, or claim interests in, the public building, to show cause, if any, against the proposed order on or before such date as is specified inn the notice, being a date not earlier than ten days from the date of issue thereof.