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[Cites 0, Cited by 183] [Section 11(4)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(4)(iv) in The Kerala Buildings (Lease and Rent control) Act, 1965

(iv)If the building is in such a condition that it needs reconstruction and if the landlord requires bona fide to reconstruct the same and if he satisfies the court that he has the plan and licence, if any required, and the ability to build and if the proposal is not made as a pretext for eviction;