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[Cites 0, Cited by 2] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1) in Karnataka Rent Act, 1999

(1)It shall not be lawful for the tenant or any other person acting or purporting to act on behalf of the tenant or a sub-tenant to claim or receive any payment in consideration of the relinquishment, transfer or assignment of his tenancy or sub-tenancy, as the case may be of any premises.