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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in Rajasthan Rent Control Act, 2001

(3)The rent Tribunal shall grant permission immediately and issue certificate for recovery of possession of such premises executable on expiry of the period mentioned in the certificate. However, such permission shall not be granted for more than three times for he same premises:Provided that the certificate for recovery of possession issued in this section shall lapse if petition for execution thereof has not been filed before the Tribunal within six months Irons the date such certificate becomes executable.