Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Kerala - Section

Section 29 in Kerala Building Tax Act, 1975

29. Building tax not to be taken into account in fixing fair rent.

- For the avoidance of doubt, it is hereby declared that in fixing the fair rent of a building under section 5 of the Kerala building (Lease and Rent control) Act, 1965 (2 of 1965), the rent control court shall not take into consideration the building tax that is payable in respect of the building under the provisions of this Act.