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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(7)(c) in The Kerala Buildings (Lease and Rent control) Act, 1965

(c)Any landlord, tenant or other person or any officer, local authority or public institution, liable to be summarily dispossessed under CL (a) shall pay to the Government-
(i)The fair rent payable for the building under the provisions of the Act for the period of his or its occupation or possession thereof as described in that CL; and
(ii)The expenses, if any, incurred by the Government in effecting such summary dispossession, as determined by them, which determination shall be final.