Section 11(15) in The Kerala Buildings (Lease and Rent control) Act, 1965
(15)Where an application made under sub-sections (2), (3), (4) (5) (7) or sub-section (8) for evicting a tenant has been rejected by the Rent Control Court, the tenancy shall, subject to the provisions of this Act, be deemed to continue on the same terms and conditions as before and shall not be terminable by the landlord except on one or more of the grounds mentioned in the above said sub-section.
