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[Cites 0, Cited by 3] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(1) in Karnataka Rent Act, 1999

(1)The State Government may, by notification in the Official Gazette, appoint as many Controllers as it thinks fit, and define the local limits within which, each Controller shall exercise the powers conferred or perform the duties imposed on Controllers by or under this Act.