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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(3) in Karnataka Rent Act, 1999

(3)If the rent and other charges are deposited within the time mentioned in sub-section (1) and does not cease to be a valid deposit for the reason mentioned in sub-section (2), the deposit shall constitute payment of rent and other charges to the landlord, as if the amount deposited had been validly tendered.