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[Cites 0, Cited by 0] [Section 5B(1)] [Section 5B] [Entire Act]

State of Karnataka - Subsection

Section 5B(1)(b) in Karnataka Slum Areas (Development) Act, 1973

(b)No person shall collect any rent or other charges, by whatever name called, from the occupant of any building constructed or reconstructed in contravention of clause (a).