Section 11(5) in The Kerala Buildings (Lease and Rent control) Act, 1965
(5)A landlord who wants to renovate the building may apply to the Rent Control Court for an order directing the tenant to permit the landlord to enter and carry out the renovation within a time to fixed by the Court and the Court may issue such orders, as it deems fit and the tenant shall be bound to abide by the order of the Court.
