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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Karnataka - Subsection

Section 54(vi) in Karnataka Rent Act, 1999

(vi)If any landlord claims or receives the payment of any sum as premium or pugree or other consideration in contravention of sub-section (2) of section 32, he shall on conviction be punishable with fine upto three thousand rupees or with simple imprisonment for a term upto one month or with both ;