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[Cites 0, Cited by 0] [Section 22F] [Entire Act]

State of Rajasthan - Subsection

Section 22F(3) in Rajasthan Rent Control Act, 2001

(3)Wherever the security deposit is not refunded to the tenant within the period specified in sub-section (2), the tenant may file an application before the Rent Authority for directing the landlord to refund the security deposit.