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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2)(e) in Karnataka Rent Act, 1999

(e)the land comprised in the premises shall be the plinth area of the building and such of the vacant land up to fifty per cent, of the plinth area as is appurtenant thereto;