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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(2) in Karnataka Rent Act, 1999

(2)After the commencement of this Act, no tenant shall, without the previous consent in writing of the landlord,-
(a)sub-let the whole or any part of the premises held by him as a tenant; or
(b)transfer or assign his rights in the tenancy or in any part thereof.