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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Karnataka - Subsection

Section 54(ii) in Karnataka Rent Act, 1999

(ii)If any person contravenes the provisions of section 11, he shall on conviction be punishable with fine which may extend to a sum which exceeds the unlawful charges claimed or received by two thousand five hundred rupees or with simple imprisonment for a term upto one month or with both ;