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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(2) in Karnataka Rent Act, 1999

(2)Where any application, appeal or other proceeding would have been made, preferred or taken under this Act by or against any person, such application, appeal or other proceeding may, in the event of his death, be made, preferred or taken by or against his legal representative.