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[Cites 0, Cited by 1] [Section 22(1)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(1)(a) in Karnataka Land Reforms Act, 1961

(a)that the tenant has failed to pay the rent of such land on or before the due date during two consecutive years, provided the landlord has issued every year within three months after the due date, a notice in writing to the tenant that he has failed to pay the rent for that year;