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[Cites 0, Cited by 8] [Section 27(2)] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(2)(b) in Karnataka Rent Act, 1999

(b)that the tenant has,-
(i)on or after the date of application of Part V of the Karnataka Rent Control Act, 1961 (Karnataka Act 22 of 1961) to the local area in relation to the premises, but before the date of application of this Chapter to such local area; or
(ii)after the commencement of this Act without the consent in writing of the landlord, sub-let, assigned or otherwise parted with the possession of the whole or any part of the premises ;