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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(3) in Karnataka Rent Act, 1999

(3)In fixing the standard rent of any premises or the lawful increase or decrease of the rent or determining the other charges payable, the Controller shall fix or determine an amount which appears to him to be reasonable having regard to the provisions of section 7 or section 8 or section 9 and other circumstances of the case.