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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1)(ii) in Rajasthan Rent Control Act, 2001

(ii)a dependent legal representative of a landlord, who was a member of any armed forces or paramilitary forces of the Union and has died during the course of his employment, shall, on a petition being filed in this behalf in the Rent Tribunal, be entitled to recover immediate possession of the residential premises, if the petition is filed by him within a period of one year after the death of such member or within a period of one year from the date of commencement of this Act, whichever is later;