Section 4(2) in The Kerala Buildings (Lease and Rent control) Act, 1965
(2)If the tenant of a building puts another person in occupation thereof and does not re-occupy it within a period of three months, then, on expiry of such period, the tenancy shall be deemed to have terminated and it shall be the duty of the tenant and also of the landlord, if he is aware of such termination, to give notice thereof in writing to the Accommodation Controller within fifteen days of such termination.Provided that the tenant may, before the expiry of three months, apply to the Accommodation Controller to re-occupy the building within a period of six-months and if such permission is granted, this sub-section shall have effect as if for the period of three months specified therein, a period of six months were substituted.Explanation. - this SS shall not apply where the building has been sub-let by a tenant entitled to do so, after giving due notice to the Accommodation Controller under sub-section (1) and in conformity with the provisions of this section.
