Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6] [Section 27(2)] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(2)(d) in Karnataka Rent Act, 1999

(d)that the premises were let and,-
(i)the tenant or any member of his family has not been in occpation thereof for a period of six months;
(ii)the tenant has not been in occpation thereof, without a reasonable cause for a period of two years, immediately before the date of the filing of the application for the recovery of possession thereof: