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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(3) in Karnataka Rent Act, 1999

(3)If the Controller is satisfied that the essential supply or service was cut off or withheld by the landlord with a view to compel the tenant to vacate the premises or to pay an enhanced rent, the Controller may pass an order directing the landlord to restore the amenities immediately, pending enquiry referred to in sub-section (4).Explanation. - An interim Order may be passed under this sub-section without giving notice to the landlord.