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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(2)(b) in The Kerala Buildings (Lease and Rent control) Act, 1965

(b)there has been no such assessment to property tax or house tax by a local authority and the monthly rent will be fifty rupees or more having regard to prevailing rates of rent in the lo.