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[Cites 0, Cited by 6] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1) in Karnataka Rent Act, 1999

(1)Where the landlord does not accept any rent and other charges tendered by the tenant within the time and the manner referred to in section 16 or refuses or neglects to deliver a receipt referred to therein, or where there is a bonafide doubt as to the person or persons to whom the rent and other charges are payable, the tenant may deposit such rent and other charges with the Controller in the prescribed manner.