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[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(5)(b) in Karnataka Slum Areas (Development) Act, 1973

(b)if there is no such law in force in that area, such authority as may be specified by rules made in this behalf by the Government and such rules may provide the procedure that will be followed by that authority in determining the rent and also for appeals against the decision of such authority.