Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(5) in Rajasthan Rent Control Act, 2001

(5)The Rent Tribunal, during the course of such hearing, may hold such summary inquiry as it deems necessary and fix the rent as per formula laid down in Sec. 6 or Sec. 7 and issue a recovery certificate indicating the date from which such rent shall he payable. The petition shall be disposed of within a period of one hundred and fifty days from the date of service of notice on the tenant.