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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(6)(a) in The Kerala Buildings (Lease and Rent control) Act, 1965

(a)A tenant or landlord aggrieved by an order passed by the Accommodation Controller under this section may within thirty days from the date of 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 deem fit.