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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(1) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(1)Where any person is in arrears of rent due to a notified institution, in respect of any building, the Assistant Commissioner may, by order require that person to pay the same within such time as may be specified in the order.