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[Cites 0, Cited by 2] [Section 2(6)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(6)(ii) in The Kerala Buildings (Lease and Rent control) Act, 1965

(ii)A persons Continuing in possession after the termination of the tenancy in his favour, but does not include a Kudikidappukaran as defined in the Kerala Land Reforms Act, 1963 (Kerala Act I of 1964), or a person placed in occupation of a building by its tenant, or a person to whom the collection of rents or fees in a public market, cart stand or slaughter house or of rents for shops has been farmed out or leased by a Municipal Council, Municipal Corporation, Township committee or Panchayat;