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[Cites 0, Cited by 8] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in The Kerala Buildings (Lease and Rent control) Act, 1965

(1)The Government may, by notification in the Gazette, appoint a person who is or is qualified to be appointed a Munsiff to be the Rent Control Court for such local areas as may be specified therein.