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 44] [Entire Act] State of Karnataka - Subsection Section 44(3) in Karnataka Rent Act, 1999 (3)Where there has been a settlement of the case by compromise, the court shall record the terms of the compromise and pass final order in those terms.
