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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Kerala - Subsection Section 28(2) in The Kerala Buildings (Lease and Rent control) Act, 1965 (2)For the purpose of any investigation or enquiry under the Act, the Inspector may enter any premises with such assistance as he thinks necessary.
