Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Karnataka - Subsection Section 40(c) in Karnataka Rent Act, 1999 (c)refer the case to the Controller to determine the rent payable by the tenant in respect of the rest of the premises; and
