Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act] State of Karnataka - Subsection Section 31(2)(b) in Karnataka Slum Areas (Development) Act, 1973 (b)if there is no such law in force in such area, such rent as may be agreed to between the owner and the tenant.