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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2) in Karnataka Rent Act, 1999

(2)In the case of a tenancy entered into before the commencement of this Act, the landlord may, by notice in writing to the tenant within three months from the date of such commencement, enhance the rent as specified under section 7, and the rent so enhanced, shall be payable from the date of such commencement.