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 2] [Section 27(2)] [Section 27] [Entire Act] State of Karnataka - Subsection Section 27(2)(s) in Karnataka Rent Act, 1999 (s)that where the landlord is a trustee of any Public Charitable trust, the premises are required for occupation for the purpose of the trust;