Section 27(2)(r) in Karnataka Rent Act, 1999

[Cites 0, Cited by 232] [Section 27(2)] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(2)(r) in Karnataka Rent Act, 1999

(r)that the premises let are required, whether in the same form or after re-construction or re-building, by the landlord for occupation for himself or for any member of his family if he is the owner thereof, or for any person for whose benefit the premises are held and that the landlord or such person has no other reasonably suitable accommodation:

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State of Karnataka - Subsection

Section 27(2)(r) in Karnataka Rent Act, 1999