Section 1(3) in The Kerala Buildings (Lease and Rent control) Act, 1965
(3)It applies to the areas mentioned in the Schedule and the Government may be notification in the Gazette, apply all or any of the provisions of this Act to any other area in the State with effect from such date as may be specified in the notification, and may, by like notification, cancel or modify such notification or withdraw the application of all or any of the provisions of this Act from any area mentioned in the Schedule:Provided that no such notification shall be issued unless it is supported by a resolution passed by the local authority or authorities if any, of the areas affected by the notification.
