(1)Nothing in this Act shall apply to -(a)buildings owned by the Government of Kerala or the Government of India or any local authority; and(b)buildings used principally for religious, charitable or educational purposes or as factories or workshops.Explanation. - For the purposes of this sub-section, "charitable purpose" includes relief of the poor and free medical relief.(2)If any question arises as to whether a building falls under sub-section [or under section 3A] [Substituted 'under sub-section (1)' by Act 3 of 1992, published in K.G. Extraordinary No. 415 dated 01/04/1992 (w.e.f. 10/02/1992).] (1), it shall be referred to the Government and the Government shall decide the question after giving the interested parties an opportunity to present their case.(3)A decision of the Government under sub-section (2) shall be final and shall not be called in question in any court of law.
