Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(3)(h) in Karnataka Rent Act, 1999 (h)to any building or group of buildings or premises which the State Government may by notification exempt in public interest from all or any of the provisions of this Act.