Section 11(13) in The Kerala Buildings (Lease and Rent control) Act, 1965
(13)Where a tenant who is entitled to apply for possession under sub-section (12) fails to do so without reasonable cause within one month from the date on which the right to make the application accrued to him, the officer referred to in sub-section (1) of section 4 shall have power, if the building is required for persons specified in sub-section (3) of that section to give intimation to the landlord that the building is so required, and thereupon the provisions of sub-sections (5) and (8) of section 4 shall apply to the building;Provided that this sub-section shall not apply to building the monthly rent of which does not exceed fifteen rupees.
