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[Cites 0, Cited by 28] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(1) in Karnataka Rent Act, 1999

(1)Notwithstanding anything to the contrary contained in any other law or contract, no order or decree for the recovery of possession of any premises shall be made by the Court, District Judge or High Court in favour of the landlord against a tenant, save as provided in sub-section (2).