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[Cites 0, Cited by 4] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2) in Karnataka Rent Act, 1999

(2)No such deposit shall be considered to be validly made, if the tenant wilfully makes any false statement in his application for depositing the rent and other charges, unless the landlord has withdrawn the amount deposited before the date of filing an application for the recovery of possession of the premises from the tenant.