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[Cites 0, Cited by 29] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(7) in The Kerala Buildings (Lease and Rent control) Act, 1965

(7)Where the landlord of the building is a religious, charitable, educational or other public institution, it may if the building is needed for the purposes of the institution, apply to the Rent Control Court for an order directing the tenant to put the institution in possession of the building.