Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2)(a) in The Kerala Buildings (Lease and Rent control) Act, 1965

(a)notwithstanding anything contained in any contract, the rent payable for the building in cash it is a building falling under CL (i) or CL (ii) of the PROV to sub-section (2) of section 5 shall be, where the property tax or house tax has been fixed by the local authority the maximum rent that may be fixed the Rent Control Court as provided for in sub-section (2) of section 5 or the agreed rent whichever is less, and in cases where no property or house tax has been fixed for the building or where it has been fixed not on a rental basis, the agreed rent;