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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(8) in Rajasthan Rent Control Act, 2001

(8)The certificate issued under Sub-section. (7) shall not be executable for a period of three months from the date of decision :[Provided that in case of premises let out for commercial use such certificate shall not he executable for a period of six months from the date of decisions.] [Added by Act No. 1 of 2006 (w.e.f. 22.02.2006)]