Section 2(3)(a) in Karnataka Rent Act, 1999

[Cites 0, Cited by 3] [Section 2(3)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(3)(a) in Karnataka Rent Act, 1999

(a)to any premises belonging to,-

(i)the State Government or the Central Government or a local authority;

(ii)a Muzarai or religious or charitable institution;

(iii)a Wakf.