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[Cites 0, Cited by 48] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(e) in Karnataka Rent Act, 1999

(e)"landlord" means a person who for the time being is receiving or is entitled to receive, the rent of any premises, whether on his own account or on account of or on behalf of or for the benefit of any other person or as a trustee, guardian or receiver for any other person or who would so receive the rent or to be entitled to receive the rent, if the premises were let to a tenant;