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[Cites 0, Cited by 5] [Section 11(11)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(11)(ii) in The Kerala Buildings (Lease and Rent control) Act, 1965

(ii)in respect of any building which has been let for use as an educational institution, and is actually being used as such, provided that the institution has been recognised by the Government or any authority empowered by them in this behalf, so long as such recognition continues.