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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(1) in Karnataka Rent Act, 1999

(1)The Court shall, in all cases where the respondent enters or is permitted to enter defence against the application, at any time before the evidence is recorded in the case, endeavour to bring about a negotiated settlement of the dispute between the parties, in appropriate cases, by referring them to the appropriate Authority under the Legal Services Authorities Act, 1987 (Central Act 39 of 1987)