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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Karnataka - Subsection

Section 75(2) in Karnataka Education Act, 1983

(2)The amount payable for the requisitioning of any property, movable or immovable, shall in respect of the period of requisition, be a sum equal to the rent which would have been payable for the use and occupation of the immovable property or for the use of the movable property if it had been taken on lease for that period.