Public Premises (Eviction of Unauthorized Occupants) Act, 1971

(Act no.40 of 1971)

Contents
Sections	Particulars
	Preamble
1	Short title, Extent and commencement
2	Definitions
3	Appointment of Estate Officers
3A	Eviction from temporary occupation
4	Issue of notice of show cause against order of eviction
5	Eviction of unauthorized occupants
5A	Power to remove unauthorized constructions, etc.
5B	Order of demolition of unauthorized construction
5C	Power to seal unauthorized constructions
6	Disposal of property left on public premises by unauthorized occupants
7	Power to require payment of rent or damages in respect of public premises
8	Power of estate officers
9	Appeals

The Public Premises (Eviction of Unauthorized Occupants ) Act, 1971