Section 143 in Kerala Land Reforms (Tenancy) Rules, 1970
143. Rent payable for building used by kudikidappukaran for commercial or industrial purpose.
- While determining the rent payable by a kudikidappukaran for the use and occupation of any building used for commercial or industrial purpose, the Land Tribunal shall have regard to the rates of rent prevailing in the locality in respect of similar buildings used for similar purposes.
