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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(14) in The Kerala Buildings (Lease and Rent control) Act, 1965

(14)Where the Rent Control Court is satisfied that any application made by a landlord for the eviction of a tenant is frivolous, or vexatious, the Rent Control Court may direct that compensation not exceeding fifty rupees be paid by such landlord to the tenant.