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[Cites 0, Cited by 0] [Section 339] [Entire Act]

State of Karnataka - Subsection

Section 339(3) in Karnataka Municipal Corporations Act, 1976

(3)If any building or room referred to in sub-section(1) has been sub-let, the landlord of the lodgers, tenants or other actual inmates of the same shall, for the purposes of this section, be deemed to be the owner of the building or room.