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[Cites 0, Cited by 241] [Section 11(4)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(4)(iii) in The Kerala Buildings (Lease and Rent control) Act, 1965

(iii)If the tenant already has in his possession a building or subsequently acquires possession of or puts up a building, reasonably sufficient for his requirements in the same city, town or village; or