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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(6)(b) in The Kerala Buildings (Lease and Rent control) Act, 1965

(b)The District Collector shall have the powers vested in a civil court under the Code of Civil Procedure, 1980 (V of 1908) when trying a suit in respect of the matters specified in clauses (a) to (k0 of sub-section (1) of section 23 for the purpose of disposing of an appeal under this sub-section.