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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(2)(a) in Karnataka Rent Act, 1999

(a)any rent in advance from the tenant, he shall, within a period of ninety days from the date of recovery of possession of the premises by him, refund to the tenant such amount as represents the rent payable for the unexpired portion of the lease ;