Section 4(5) in The Kerala Buildings (Lease and Rent control) Act, 1965
(5)If the building is required for the purposes of the State or Central Government, or a local authority or any public institution, or for the occupation by any of the persons specified in sub-section (3), the landlord shall deliver possession of the building to the Accommodation Controller and the Government, the local authority or public institution or officer shall be deemed to be the tenant of the landlord with retrospective effect from the date on which Accommodation Controller received notice under sub-section (1) or sub-section (2), the terms of the tenancy being such as may be agreed upon between the landlord and the tenant and in default of an agreement as may be determined under section 5.Provided that the rent payable shall be the fair rent, if any, fixed for the building under the provisions of this Act, and if no fair rent has been so fixed, such fair rent as may be determined in accordance with the provisions of this Act;Provided further that building used as a residential building shall not be used as a non-residential building or vice versa unless the Accommodation Controller after hearing the landlord grants permission under subsection (1), Section 17;Provided also that no structural alterations shall be made to the building, unless the consent of the landlord is also obtained therefor.
