Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Public Buildings (Eviction Of Unauthorised Occupants) Amendment Act, 1975 16 of 1975 CONTENTS 1. Short Title 2. Amendment Of Section 2 Kerala Public Buildings (Eviction Of Unauthorised Occupants) Amendment Act, 1975 16 of 1975 An Act to amend the Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968 WHEREAS it is expedient to amend the Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968, for the purpose hereinafter appearing; BE it enacted in the Twenty-sixth Year of the Republic India as follows:- 1. Short Title :- This Act may be called the Kerala Public Buildings (Eviction of Unauthorised Occupants) Amendment Act, 1975. 2. Amendment Of Section 2 :- In section 2 of the Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968 (25 of 1968), in clause (d), (a) in item (i), the word "and" occurring at the end shall be omitted; (b) in item (ii), the word "and" shall be inserted at the end ; and (c) after item (ii) as so amended, the following item shall be inserted namely : (iii) all buildings, whether residential or non-residential irrespective of categories or types, constructed by individuals or co-operative societies or other institutions with aid of any loan from the Government;".