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[Cites 0, Cited by 0] [Section 42(6)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(6)(e) in Karnataka Rent Act, 1999

(e)where the leave to contest under clause (c) is denied to the tenant, he may file an application for review before the Court within ten days of such denial and the Court shall endeavour to dispose of such application within seven days of its filing.