Section 11A in The Kerala Buildings (Lease and Rent control) Act, 1965
11A. Special Provisions for the members of the Armed forces.
- Notwithstanding anything contained in section 11, in the case of a residential building, where the landlord is a member of the Armed Forces of the Union of India, and the building is required for the occupation of himself on his release from service, and he makes an application for eviction of the tenant to the Rent Control Court, or where on the occurrence of death in action of a member of the Armed Forces, a member of his family requires recovery of possession of the building for his own residence or where on the posting of a member of the Armed Forces to serve under special conditions, a member of his family requires recovery of possession of the building for his own residence and an application is made to the Rent Control Court for eviction of the tenant, the Rent Control Court shall dispose of the same, as far as may be within one month, and if the claim of the landlord or member of his family is accepted, the court shall make an order directing the tenant to put the landlord or the member of his family, as the case may be in possession of the building on a date to be specified in the order, and such date shall not be later than fifteen days from the date of the order;Provided that an application under this section for recovery of the possession of a building on the ground that the landlord is serving under special conditions of service shall not be entertained by the Rent Control Court unless the same is accompanied by a certificate of the prescribed authority referred to in Section 7 of the Indian Soldiers (Litigation) Act, 1925 (Central Act IV of 1925)that the landlord is serving under special conditions within the meaning of section 3 of the said Act.Explanation. - For the purposes of this section, "Family" shall mean such relations of the landlord as ordinarily live with him and are dependent on him.
