Section 13(4) in The Kerala Buildings (Lease and Rent control) Act, 1965
(4)If the Accommodation Controller on inquiry finds that the tenant has been in enjoyment of the amenities and that they ere cut off or withheld by the landlord without just or sufficient cause, he shall make an order directing the landlord to restore such amenities and for the purpose of enforcement of such orders, the Accommodation Controller may exercise all the powers of a Civil Court in executing a decree for injunction or specific performance.
