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[Cites 0, Cited by 1] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(3) in Karnataka Rent Act, 1999

(3)The Court shall not ordinarily allow more than three adjournments at the request of a party throughout the proceedings and in case it decides otherwise, it shall record its reasons therefor and order to pay the other party reasonable cost of adjournment.