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[Cites 0, Cited by 6] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(3) in Karnataka Rent Act, 1999

(3)Except as otherwise provided in section 69 and in sub¬section (2) of this section, provisions of section 6 of the Karnataka General Clauses Act, 1899 (Karnatka Act Ill of 1899), shall so far as may be applicable in respect of repeal of the said enactment, and sections 8 and 24 of the said Act shall be applicable as if the said enactment had been repealed and re¬enacted by this Act.First Schedule[See section 2 (1)]Areas to which Chapters Ito III and V to VIII apply.Part-AAreas within the limits of Cities constituted under the Karnataka Municipal Corporation Act 1976 and within a radius of three kilometres from the limit of the said cities.Part-BAreas within the limits of the City Municipal Councils constituted under Karnataka Municipalities Act 1964.Second Schedule[See section 2 (2)]Areas to which Chapters I and IV apply.Areas within the limits of Cities constituted under the Karnataka Municipal Corporations Act, 1976 and within a radius of three kilometres from the limits of the said cities.Third Schedule(See sections 6 and 7)The rent enhanceable under clause (a) of sub-section (1) of section 6 or sub-section (1) of section 7, as the case may be, shall be calculated at the rates shown in column (2) of Table I given below, compounding on an yearly basis, with reference to the date of agreement in the case of rent agreed to between the landlord and the tenant, and the date of commencement of construction in the case of standard rent, to arrive at the rent payable for the period for which rent is to be determined :Provided that the total amount of enhancement as so calculated till the commencement of this Act shall be restricted in respect of a premises on the basis of its size as indicated in column (1) of the Table II to such percentage as is specified in the corresponding entries in column (2) of the said Table :Provided further that the enhancement in the case of a tenancy entered into before the commencement of this Act shall be effected gradually in five equal yearly instalments.Explanation. - The base calculation of annual enhancement of rent after the commencement of this Act shall be the rent payable in a year as if the total enhancement of rent due at the commencement of this Act came into effect immediately rather than gradually over a five year period, and such annual enhancement of rent shall be payable in addition to the graduated enhancement :Provided also that in relation to a landlord, referred to in section 31, who is a widow, a handicapped or a person of the age of sixty-five years or more, the enhancement of rent shall not be spread over a period of five years but shall come into force immediate effect.
Date of agreement/commencement ofconstruction Rate of annual enhancement of rent
1 2
1. Upto 31st December, 1949 Two per cent
2. On and from 1st January 1950 to 31st December,1960. Four per cent
3. On and from 1st January 1961 to 31st December,1970. Six per cent
4. On and from 1st January, 1971 to 31st December,1994. Eight per cent
5. On and from 1st January, 1995 onwards Seventy-five per cent of annual inflation ratebased on whole sale price Index.
premises (built up area) of maximum permitted enhancement of rent
1 2
1. upto 50 square metres Twenty five per cent
2. more than 50-square metres but upto 90-squaremetres. Fifty per cent
3. more than 90-square metres but upto 160-squaremetres. Seventy five per cent
4. more than 160-square metres Hundred per cent
Fourth Schedule(See section 8)