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[Cites 0, Cited by 14] [Section 2(3)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(3)(f) in Karnataka Rent Act, 1999

(f)to any premises constructed or substantially renovated, either before or after the commencement of this Act for a period of fifteen years from the date of completion of such construction or substantial renovation.