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[Cites 0, Cited by 3] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(3) in Karnataka Rent Act, 1999

(3)Where there is any dispute as to the amount of rent and other charges to be paid or deposited under sub-section (1), the Court shall, on application made to it either by the tenant or the landlord and after making such enquiry as it deems necessary determine summarily the rent to be so paid or deposited.