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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(6)(f) in The Kerala Buildings (Lease and Rent control) Act, 1965

(f)Every notice given by the landlord under CL (a) shall in so far as it relates to any building other than the one chosen by him for his occupation be deemed to be a notice under sub-section (1) and the provisions of sub-section (3) shall thereupon apply in respect of such buildings;