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[Cites 0, Cited by 1] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(1) in Karnataka Rent Act, 1999

(1)Subject to any contract in writing to the contrary every landlord shall be bound to keep the premises in good and tenantable repairs in relation to matters falling under Part A of Schedule V.Explanation. - Good and tenantable repairs under this section and under section 49 shall mean such repairs as shall keep the premises in the same condition in which it was let out, except for the normal wear and tear.