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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2) in The Kerala Buildings (Lease and Rent control) Act, 1965

(2)The Rent Control Court, on receipt of such extracts of proceedings, shall issue notice to the concerned landlord and tenant and after giving them an opportunity of being heard, fix the fair rent of the building and the fair rent so fixed shall be deemed to be fair rent as determined under section 5.