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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(4) in The Kerala Buildings (Lease and Rent control) Act, 1965

(4)In case the allotment of the building is made by the Accommodation Controller, he may, provisionally fix the fair rent for the building and the Rent Control Court may, on application by an aggrieved party modify the fair rent so fixed.