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[Cites 0, Cited by 5] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(1) in The Kerala Buildings (Lease and Rent control) Act, 1965

(1)Notwithstanding anything contained in the Act, the Government may, in public interest or for any other sufficient cause, by notification in the Gazette, exempt any building or class of buildings from all or any of the provisions of this Act.