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[Cites 0, Cited by 15] [Section 70(2)] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(2)(b) in Karnataka Rent Act, 1999

(b)all cases and proceedings other than those referred to in clause (a) pending at the commencement of this Act before the Controller, Deputy Commissioner, Divisional Commissioner, Court, District Judge or the High Court or other authority, as the case may be in respect of the premises to which this Act applies shall be continued and disposed off by such Controller, Deputy Commissioner, Divisional Commissioner, Court, District Judge or the High Court or other authority in accordance with the provisions of this Act.