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 6] [Section 9] [Entire Act] State of Rajasthan - Subsection Section 9(k) in Rajasthan Rent Control Act, 2001 (k)the premises have not been used without reasonable cause for the purpose for which they were let fir a continuous period of six months immediately proceeding the date of the petition; or
