Section 19(11)(a) in Rajasthan Rent Control Act, 2001

[Cites 0, Cited by 0] [Section 19(11)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(11)(a) in Rajasthan Rent Control Act, 2001

(a)While deciding the appeal, the Appellate Rent Tribunal may after recording reasons therefore,-

(i)confirm, vary, set aside, reverse or modify the order passed by a Rent Tribunal; or

(ii)if necessary in the interest of justice, remand the case to the Rent Tribunal alongwith such direction as it may deem fit.