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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(6)(a) in The Kerala Buildings (Lease and Rent control) Act, 1965

(a)Where a landlord has two or more residential buildings in the same city, town or village and they have not been let by him, the landlord may choose any one of such buildings for his own occupation and shall give notice to the Accommodation Controller specifying the building so chosen by him and every other building not so chosen.