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[Cites 0, Cited by 16] [Section 27(2)] [Section 27] [Entire Act]

State of Karnataka - Subsection

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

(j)that the tenant, his spouse or a dependent son or daughter ordinarily living with him has whether before or after the commencement of this Act, built or acquired vacant possession of or been allotted a residence or as the case may be a commerical premises :