Section 18(3) in The Kerala Buildings (Lease and Rent control) Act, 1965
(3)The appellate authority shall send for the records of the case from the Rent Control Court and after giving the parties an opportunity of being heard and if necessary, after making such further inquiry as it thinks fit either directly or through the Rent Control Court, shall decide the appeal.Explanation. - The appellate authority may, while confirming order of eviction passed by the Rent Control Court, grant an extension of time to the tenant for putting the landlord in possession of the building.
