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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(4) in Karnataka Rent Act, 1999

(4)No order for the recovery of possession in any proceeding under sub-section (2) shall be binding on any sub-tenant referred to in section 33 who has given notice of his sub-tenancy to the landlord under the provision of that section, unless the sub-tenant is made a party to the proceeding and the order for eviction is made binding on him.