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[Cites 0, Cited by 1] [Section 27(2)] [Section 27] [Entire Act]

State of Karnataka - Subsection

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

(m)that the tenant or any person residing or carrying on business with the tenant has been convicted of causing nuisance or annoyance to a person living in the neighbourhood of the premises or has been convicted of using or allowing the use of the premises for an immoral or illegal purpose;