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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2)(b) in Karnataka Rent Act, 1999

(b)in case any fixture and fittings referred to in clause (a) are in common use by more than one occupant in a building, such proportion of cost of the fixtures equipment and fittings shall be included in the cost of construction of the premises as bears proportion to the plinth area of such premises to the plinth area of that building;