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State of Rajasthan - Section

Section 22 in Rajasthan Rent Control Act, 2001

22. Model Forms.

- Every petition or appeal so tar as possible shall be in the Model form specified in Schedule A and Schedule B, and every recovery certificate shall be in the model form specified in Schedule C, of this Act.[Chapter V-A] [Inserted by Rajasthan Act No. 33 of 2017, dated 27.9.2017] Appointment of Rent Authority, Tenancy Agreements and Period of Tenancy