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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1) in Karnataka Rent Act, 1999

(1)Every Middleman or Estate Agent by whatever name called who is engaged in brokerage of houses shall register his name with the Controller of the area in which he is so engaged in such manner and within such period and on payment of such fee, as may be prescribed.