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 15] [Entire Act] Union of India - Subsection Section 15(b) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 (b)the removal of any building, structure or fixture or goods, cattle or other animal from any public premises under section 5A, or
