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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(5)(b) in The Kerala Buildings (Lease and Rent control) Act, 1965

(b)An order passed by the Rent Control Court under CL (b) of sub-section (4) shall not debar the aggrieved party from establishing his claim in any competent court.