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[Cites 0, Cited by 13] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(1) in Karnataka Rent Act, 1999

(1)where in any proceeding before the Court, a contention is raised denying the existence of relationship of landlord and tenant as between the parties it shall be lawful for the Court to accept the document of lease or where there is no document of lease, a receipt of acknowledgement of payment of rent purported to be signed by the landlord as prima-facie evidence of relationship and proceed to hear the case.