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 49] [Entire Act] State of Karnataka - Subsection Section 49(2) in Karnataka Rent Act, 1999 (2)If a landlord contravenes the provisions of sub-section (1), the tenant may make an application to the Controller complaining of such contravention.
