Section 8(1)(a) in The Kerala Buildings (Lease and Rent control) Act, 1965

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State of Kerala - Subsection

Section 8(1)(a) in The Kerala Buildings (Lease and Rent control) Act, 1965

(a)the landlord shall not claim, receive or stipulate for the payment of

(i)any premium or other like sum in addition to such fair rent, or

(ii)save as provided in section 6 or section 7, anything in excess of such fair rent: