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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(2) in Karnataka Rent Act, 1999

(2)Subject to any rules that may be made under this Act and the other provisions of this Act, the Court shall, while holding an inquiry in any proceeding before it, follow as far as may be the practice and procedure of a Court of Small Causes, including recording of evidence.