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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1)(b) in The Kerala Buildings (Lease and Rent control) Act, 1965

(b)save as provided in CL (a) any premium or other like sum of any rent paid in addition to, or in excess of such fair rent whether before or after the commencement of this Act, in consideration of the grant, continuance or renewal of the tenancy of the building shall be otherwise adjusted by the landlord;