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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(2) in The Kerala Buildings (Lease and Rent control) Act, 1965

(2)If any landlord receives unconscionable rent in respect of any building he shall be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to two thousand rupees or with both.