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[Cites 0, Cited by 215] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1) in Karnataka Rent Act, 1999

(1)Every middleman or Estate Agent carrying on business in any area from prior to the date of application of this chapter to that area, shall within thirty days from the date of application of this part submit to the Controller, a statement in the prescribed form showing his name, place of business and area of activity.