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[Cites 0, Cited by 9] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1) in Rajasthan Rent Control Act, 2001

(1)The landlord or an person claiming immediate possession shall file petition before the Rent Tribunal and such petition shall he accompanied by affidavits and documents upon which landlord or person entitled to seek immediate possession wants to rely.