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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2)(c) in The Kerala Buildings (Lease and Rent control) Act, 1965

(c)save as provided in CL (b) any sum paid in excess of the rent payable under CL (a) in the case of building falling under CL (i) or CL (ii) of the PROV of sub-section (2 of section 5, and the agreed rent in case of any other building, in consideration of the grant, continuance or renewal of the tenancy of the building after the commencement of this Act, shall be refunded by the landlord to the person by whom it was paid or, at the option of such person shall e otherwise adjusted by the landlord.