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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(c) in The Kerala Buildings (Lease and Rent control) Act, 1965

(c)Any fittings or machinery belonging to the landlord, affixed or installed in such building or part of such building, and intended to be used by the tenant for or in connection with the purpose for which such building or part of such building is let or to be let.