Section 4(3) in The Kerala Buildings (Lease and Rent control) Act, 1965
(3)If, within fifteen days of the receipt by the Accommodation Controller of a notice under Sub-Section (1) or sub-section (2), the Accommodation Controller does not intimate to the landlord in writing that the building is required for the purpose of the State or Central Government or of any local authority or any public institution or for the occupation of any officer of such Government or local authority or for the occupation of such class of non-officials as may be prescribed having regard to the importance of their service to society, the landlord shall be at liberty to let the building to any tenant or to occupy it himself.
