Section 21 in The Kerala Buildings (Lease and Rent control) Act, 1965
21. Order under the act to be binding on sub-tenants.
- Any order for the eviction of a tenant passed under this Act shall be binding on all sub-tenants under such tenant, whether they were parties to the proceedings or not, provided that such order was not obtained by fraud or collusion. In cases where sub-letting is allowed under the original agreement of tenancy the subtenant shall be made a party to the proceedings if had give notice of the sub-tenancy to the landlord.
