Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(7) in The Kerala Buildings (Lease and Rent control) Act, 1965 (7)"Unconscionable rent" means any rent which is more than double the maximum of the fair rent that could be fixed for a building under Section 5.
