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

State of Karnataka - Subsection

Section 48(6) in Karnataka Rent Act, 1999

(6)The tenant shall not, whether during the subsistance of tenancy or thereafter, demolish any improvement or alteration carried out by him in the premises or remove any material used in such improvement or alteration, other than any fixture of a removable nature, without the permission of the landlord failing which such demolition or alteration shall be deemed to be a damage caused by such tenant under sub-section (4) and shall be dealt with accordingly.