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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2) in Karnataka Rent Act, 1999

(2)Any rent and other charges in deposit which is not withdrawn by the landlord or by the person or persons entitled to receive such rent shall except in cases where there is bonafide dispute of title be forfeited to Government by an order made by the Controller, if it is not withdrawn before the expiration of five years from the date of posting of the notice of deposit.