Section 2 in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
2. Definitions.
- In this Act unless the context otherwise requires, -(aaa)["estate officer" means an officer appointed as such by the Government under section 3;] [Inserted by Act No. 19 of 1986.](b)[ Local authority means a panchayat at any level constituted under the Kerala Panchayat Raj Act, 1994 or a municipality constituted under the Kerala Municipality Act, 1994 or any other authority, by whatever name called, constituted under any law for the time being in force for the development of any local area] [Inserted by Act No. 16 of 2000.](c)"prescribed" means prescribed by rules made under this Act;(d)"public building" means any building or part of a building belonging to, or taken on lease or requisitioned by or on behalf of, the Government or local authority and includes -(i)the garden, grounds and outhouses if any appertaining to such building or part of a building [........]; [Omitted by Act 16 of 1975.](ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof [and] [Inserted by Act 16 of 1975.](iii)[ all buildings, whether residential or non residential irrespective of categories or types, constructed by individuals or co-operative societies or other institutions with the air of any loan from the Government.] [Inserted by Act 16 of 1975.](e)"rent", in relation to any public building, means the consideration payable periodically for the authorised occupation of the buildings and includes -(i)any charge for electricity, water or any other services in connection with the occupation of the building,(ii)any tax (by whatever name called) payable in respect of the building,Where such charge or tax is payable by the Government or the local authority, as the case may be;(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.
