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[Cites 0, Cited by 7] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(1) in Karnataka Rent Act, 1999

(1)No order which pre-judicially affects any person shall be made by the Court under this Act without giving him a reasonable opportunity of showing cause against the order proposed to be made and until his objections, if any, and any evidence he may produce in support of the same have been considered by the Court.