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[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1) in Karnataka Rent Act, 1999

(1)Every tenant shall pay rent and other charges payable within the time fixed by contract or in the absence of such stipulation, by the fifteenth day of the month next following the month for which it is payable and where any default occurs in the payment of rent or other charges, the tenant shall be liable to pay simple interest at the rate of twelve per cent per annum from the date on which it becomes payable.