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[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(3) in Karnataka Rent Act, 1999

(3)Before passing an order of forfeiture, the controller shall give notice to the landlord or the person or persons entitled to receive the rent and other charges in deposit by registered post at the last known address of such landlord or person or persons and shall also publish the notice in his office and in any local newspaper.Chapter-IV Registration of Middlemen or Estate Agents