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

State of Kerala - Subsection

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

(c)In the case referred to in sub-CL (i) of CL (b), the Accommodation Controller may, if he is satisfied that the occupation of the building by any member of the family or any dependant of the landlord is bona fide, make an order permitting the landlord to allow such member or dependant to continue to occupy the building, and if the Accommodation Controller is not satisfied, he shall make an order refusing such permission.