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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(2)(e) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968

(e)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;