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State of Karnataka - Section

Section 61 in Karnataka Rent Act, 1999

61. Decisions which have become final not to be reopened.

- The Court or the Controller shall summarily reject any application under this Act which raises between the same parties or between parties under whom they or any of them claim, substantially the same issues as have been finally decided in a former proceeding under this Act or under any of the enactments repealed by section 70.