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[Cites 0, Cited by 3] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(16) in The Kerala Buildings (Lease and Rent control) Act, 1965

(16)Notwithstanding anything contained in this section, no person who is receiving or is entitled to receive the rent of a building merely as an agent of the landlord, shall, except with the previous written consent of the landlord, be entitled to apply for the eviction of a tenant.