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[Cites 0, Cited by 1] [Section 42(6)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(6)(a) in Karnataka Rent Act, 1999

(a)every application by a landlord for the recovery of possession of any premises on the ground specified in clauses (f), (h) or (n) of sub-section (2) of section 27, or under sections 30,31 or 37 shall be dealt with in accordance with the procedure specified in this sub-section.