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State of Kerala - Section

Section 27 in The Kerala Buildings (Lease and Rent control) Act, 1965

27. Landlord and tenant to furnish particulars.

- Every landlord and every tenant of a building shall be bound to furnish to the Accommodation Controller the Rent Control Court or any person authorised by it in that behalf, such particulars in respect of the building as may be prescribed by rules made under this Act.