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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(6)(e) in The Kerala Buildings (Lease and Rent control) Act, 1965

(e)Any landlord who is aggrieved by any order passed by the Accommodation Controller under CL (c) or CL (d) may, within fifteen days from the date of the receipt of such order, prefer an appeal in writing to the District Collector within whose jurisdiction the building in respect of which the order appealed against is situated and he shall pass such orders on the appeal as he may think fit.