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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3) in Rajasthan Rent Control Act, 2001

(3)The tenant may submit his reply, affidavits and documents after serving the copies of the same on the petitioner within a period not exceeding thirty days from the date of service of notice. The petitioner may life rejoinder, if any, after serving copy of the same on the tenant within a period of fifteen days from the date of service of reply.