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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(7)(b) in The Kerala Buildings (Lease and Rent control) Act, 1965

(b)If free access to the building is not afforded to the officer empowered under CL (a) he may, between 6 a. m. and 6 p. m. after giving reasonable warning and facility to withdraw to any woman not appearing in public according to the customs of the country remove or open any lock or bolt or break open any door or do any other act necessary for effecting such dispossession.