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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Karnataka - Subsection Section 3(m) in Karnataka Rent Act, 1999 (m)"standard rent" in relation to any premises means the standard rent referred to in section 7 or where the standard rent has been increased under section 9, such increased rent;
