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[Cites 0, Cited by 7] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3) in Rajasthan Rent Control Act, 2001

(3)Where the petition for recovery of possession is tiled in respect of the premises or tenancies to which the provisions of Chapter II and III of this Act do not apply, the time schedule and procedure enumerated in Sec. 15 shall mutatis mutandis apply to such petition.