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[Cites 0, Cited by 977] [Section 11(2)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2)(b) in The Kerala Buildings (Lease and Rent control) Act, 1965

(b)If the Rent Control Court order giving the tenant a reasonable opportunity of showing cause against the application is satisfied that the tenant has not paid or tendered the rent due by him in respect of the building within fifteen days after the expiry of the time fixed in the agreement of tenancy with his landlord or in the absence of any such agreement by the last day of the month next following that for which the rent is payable, it shall make an order directing the tenant to put the landlord in possession of the building and if it is not satisfied it shall make an order rejecting the application thereof by him;