Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 18] [Entire Act] State of Kerala - Subsection Section 18(4) in The Kerala Buildings (Lease and Rent control) Act, 1965 (4)The Appellate Authority shall have all the powers of the Rent Control Court, including the fixing the arrears of rent.
