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 251] [Section 11(4)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(4)(i) in The Kerala Buildings (Lease and Rent control) Act, 1965

(i)If the tenant after commencement of this Act, without the consent of the landlord, transfers his right under the lease sub-lets the entire building or any portion thereof if the lease does not confer on him any right to do so;