Section 2(3)(e) in Karnataka Rent Act, 1999

[Cites 0, Cited by 37] [Section 2(3)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(3)(e) in Karnataka Rent Act, 1999

(e)to any premises, deemed rent on the date of commencement of this Act or the standard rent of which exceeds,-

(i)three thousand five hundred rupees per month in any area referred to in part A of the first schedule; and

(ii)two thousand rupees per month in any other area.