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[Cites 0, Cited by 2] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(6) in The Kerala Buildings (Lease and Rent control) Act, 1965

(6)A tenant whose building has been renovated under sub-section (5) shall be liable to pay enhanced rent so as to assure the landlord a rent equal to the rent for a similar building with similar amenities in the locality.