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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(p) in Karnataka Housing Board Act, 1962

(p)"rent" means the amount payable to the Board in respect of the occupation of a Board premises [but excludes] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.] the charges for water and electricity payable in respect of water and electricity used or consumed in the premises.