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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(1) in The Kerala Buildings (Lease and Rent control) Act, 1965

(1)the Government may, by notification in the Gazette, appoint, such officers as they think fit to be inspectors for the purpose of enforcing the penal provisions of this Act and may assign to them such local limits as they may think fit.