Section 17(1) in The Kerala Buildings (Lease and Rent control) Act, 1965
(1)No residential building shall be converted into a non-residential building or vice versa and no such building shall be divided into separate portions for letting on rent or for other purposes except with the permission in writing of the Accommodation Controller.Provided that where such conversion involves structural alteration of the building, the consent of the landlord shall also be necessary.
