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[Cites 0, Cited by 128] [Section 11(2)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2)(c) in The Kerala Buildings (Lease and Rent control) Act, 1965

(c)The order of the Rent Control Court directing the tenant to put the landlord in possession of the building shall not be executed before the expiry of one month from the date of such order or such further period as the Rent Control Court may in its discretion allow, and if the tenant deposits the arrears of rent with interest and cost of proceedings within the said period of one month or such further period as the case may be, it shall vacate that order.