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[Cites 0, Cited by 8] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(4) in Karnataka Rent Act, 1999

(4)If any tenant fails to pay or deposit the rent as aforesaid, the Court, the District Judge or the High Court as the case may be, shall unless the tenant has shown sufficient cause to the contrary, stop all further proceedings and make an order directing the tenant to put the landlord in possession of the premises or dismiss the appeal or revision petition, as the case may be.