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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(3) in Karnataka Rent Act, 1999

(3)Nothing in sub-section (2) shall apply to premises,-
(a)which at the time of letting out was not habitable or useable except with undue inconvenience and the tenant had agreed to take the same in that condition;
(b)which was after being let out, caused to be not habitable or useable except with undue inconvenience, by the tenant.