Section 29(1)(b) in Karnataka Rent Act, 1999

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State of Karnataka - Subsection

Section 29(1)(b) in Karnataka Rent Act, 1999

(b)is a dependent of a member of any armed forces who had been killed in action and the premises let out by such member are required for the use of the family of such member, such person his spouse or his dependent son or daughter, as the case may be, may, within one year from the date of his release or retirement from such armed forces or, as the case may be, the date of death of such member, or within a period of one year from the date of commencement of this Act, whichever is later, apply to the Court for recovering the immediate possession of such premises.

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State of Karnataka - Subsection

Section 29(1)(b) in Karnataka Rent Act, 1999