Section 22D(1) in Rajasthan Rent Control Act, 2001
(1)Where the landlord, after the commencement of tenancy and in agreement with the tenant has incurred expenditure on account of improvement, addition or structural alteration in the premises occupied by the tenant, which does not include repairs necessary to be carried out, the landlord may increase the rent of the premises by an amount as agreed between the landlord and the tenant prior to the commencement of the work and such increase in rent shall become effective from one month after the completion of work.
