Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 45] [Section 5] [Entire Act] State of Kerala - Subsection Section 5(1) in The Kerala Buildings (Lease and Rent control) Act, 1965 (1)The Rent Control Court shall, on application of the tenant or landlord of a building, fix the fair rent for such building after such enquiry as it thinks fit.
