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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2)(b) in The Kerala Buildings (Lease and Rent control) Act, 1965

(b)the landlord shall not claim, receive or stipulate for the payment of any premium or other like sum in addition to rent payable under CL (a) for a building balling under CL (i) or CL (ii) of the PROV to subsection (2) of section 5, and the agreed rent in the case of any other building;