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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in The Kerala Buildings (Lease and Rent control) Act, 1965

(2)Where, after the fair rent of a building has been fixed under this Act, there is a decrease or diminution in the accommodation or amenities provided, the tenant may claim a reduction in the fair rent as fixed and any dispute between the landlord and the tenant in regard to any reduction so claimed shall be decided by the Rent Control Court.