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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(6)(g) in The Kerala Buildings (Lease and Rent control) Act, 1965

(g)The Accommodation Controller shall allot the building vested in him under sub-section (5) or subsection (6) to persons mentioned in sub section (3) according to the rules and priorities prescribed by the government.