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[Cites 0, Cited by 5] [Section 70(2)] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(2)(a) in Karnataka Rent Act, 1999

(a)all proceedings in execution of any decree or order passed under the repealed Act, and pending at the commencement of this Act, in any Court shall be continued and disposed off by such Court as if the said enactment had not been repealed ;