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 225] [Section 11(4)] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(4)(ii) in The Kerala Buildings (Lease and Rent control) Act, 1965 (ii)If the tenant uses the building in such a manner as to destroy or reduce its value or utility materially and permanently; or