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[Cites 0, Cited by 4] [Entire Act]

State of Kerala - Section

Section 22 in The Kerala Buildings (Lease and Rent control) Act, 1965

22. Proceedings by or against legal representative.

- The provisions of section 146 and Order XXII of the Code of Civil Procedure, 1908 (V of 1908) shall, as far as possible be applicable to proceedings under this Act.