Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Karnataka - Subsection Section 6(1) in Karnataka Rent Act, 1999 (1)The rent payable in relation to a premises shall be,-(a)the rent agreed to between the landlord and the tenant as enhanced in the manner provided in the Third Schedule; or(b)the standard rent specified under section 7, as revised under section 9.
