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[Cites 0, Cited by 4] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2) in The Kerala Buildings (Lease and Rent control) Act, 1965

(2)A tenant in occupation of a building may, if the landlord has contravened the provisions of this section, make an application to the Accommodation Controller complaining of such contravention.