Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

State of Kerala - Section

Section 16 in The Kerala Buildings (Lease and Rent control) Act, 1965

16. Orders of Rent Control Court to be Pronounced in Open Court.

- Every order passed by a Rent Control Court under this act shall be pronounced in open court on the day on which the case is finally heard, or on some future day of which due notice shall be given to the parties.