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State of Rajasthan - Section

Section 3 in Rajasthan Rent Control Act, 2001

3. Chapters II and III not to apply to certain premises and tenancies.

- Nothing contained in Chapters II and III of this Act shall apply.-
(i)[. (ii) and (iii) *****.] [Deleted by Rajasthan Act No. 33 of 2017, dated 27.9.2017.]
(i) to the new premises built or completed after the commencement of this Act and let out through a registered deed in which date of completion of such premises is mentioned;(ii) to the premises existing at the commencement of this Act, if let out after such commencement for a period of five years or more through a registered deed and the tenancy is not terminable before expiry of its duration at the option of the landlord;(iii) to any premises let out for residential purposes before or after the commencement of this Act, the monthly rent whereof is--(a) rupees seven thousand or more, in the case of the premises situated in the Municipal area of Jaipur city;(b) rupees four thousand or more, in the case of premises let out at places situated in the Municipal areas comprising the Divisional Headquarters, Jodhpur, Ajmer, Kota, Udaipur and Bikaner;(c) rupees two thousand or more, in case of premises let out at places situated in other Municipal areas to which this Act extends for the time being :
(iv)to any premises belonging to or let out by the Central Government or the State Government or a local authority:
(v)to any premises belonging to or let out by any body corporate constituted by a Central Act or a Rajasthan Act;
(vi)to any premises belonging to a Government company as defined under Sec. 617 of the Companies Act, 1956 (Central Act No. 1 of 1956);
(vii)to any premises belonging to the Devasthan Department of the State, which are managed and controlled by the State Government or to any property of a Wakf, registered under the Wakf Act, 1995 (Central Act No. 43 of 1995);
(viii)to any premises belonging to such religious, charitable or educational trust or class of such trusts as may be specified by the Slate Government by notification in the Official Gazette;
(ix)to any premises belonging to or vested in a University established by any law for the time being in force;
(x)to any premises let to banks, or any Public Sector Undertaking or any Corporation established by or under any Central or State Act, or multinational companies, and private limited companies or public limited companies having a paid up share capital of rupees one crore or more;
Explanation. - For the purpose of this clause the expression "bank" means,--
(i)the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act No. 23 of 1955);
(ii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act No. 38 of 1959);
(iii)a corresponding new bank constituted under Sec. 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act No. 5 of 1971)) or under Sec. 3 of the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1980 (Central Act No. 40 of 1980);
(iv)any other bank, being a scheduled bank as defined in Clause (e) of Sec. 2 of the Reserve Bank of India Act, 1934 (Central Act No. 2 of 1934); and
(xi)to an premises let out to a citizen of a foreign country or to an embassy, High Commission, Legation or other holy of a foreign State, or such international organisation as may be specified by the State Government by notification in the Official Gazette.