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[Cites 0, Cited by 1] [Section 43(2)] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(2)(a) in Karnataka Rent Act, 1999

(a)the lease pleaded is oral and either party denies relationship, and no receipt or acknowledgement of payment of rent as referred to in sub-section (1) above is produced, or