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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(4) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968

(4)A person shall not be proceed against for an offence under sub-section (3) except at the instance of the Collector of the district in which the public building is situated.