Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 26] [Section 11(2)] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(2)(a) in The Kerala Buildings (Lease and Rent control) Act, 1965 (a)A landlord who seeks to evict his tenant shall apply to the Rent Control Court for a direction in that behalf.