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State of Karnataka - Section

Section 27 in The Karnataka Apartment Ownership Act, 1972.

27. Severability.-

If any provision of this Act or any section, sentence, clause, phrase, or word, or application thereof in any circumstances is held invalid, the validity of the remainder of this Act and of the application of any such provision, section, sentence, clause, phrase, or word, in any other circumstances shall not be affected thereby.