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[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(5)(a) in Karnataka Slum Areas (Development) Act, 1973

(a)where there is a general law relating to the control of rents in force in the area in which the building is situate, the authority to whom application may be made for fixing of rents of buildings situate in that area; and for the purposes of determining the rent under this section that authority may exercise all or any of the powers it has under the said general law; and the provisions of such law including provisions relating to appeals shall apply accordingly;