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[Cites 0, Cited by 3] [Section 18(1)] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(1)(a) in The Kerala Buildings (Lease and Rent control) Act, 1965

(a)The Government may, by general or special order notified in the Gazette, confer on such officers and authorities not below the rank of a Subordinate Judge the powers of appellate authorities for the purpose of this Act in such areas or in such classes of cases as may be specified in the order.