Section 2(f) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
(f)"unauthorised occupation" in relation to any public building, means the occupation by any person of the building without authority for such occupation and includes the continuance in occupation by any person of the public building after the authority (whether by way of lease or any other mode of transfer) under which he was allowed to occupy the building has expired or has been determine for any reason whatsoever.
