Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3) in Rajasthan Rent Control Act, 2001

(3)[ On an application under Section 22E or a petition under Section 23 or under Section 24 and on an appeal against any order on such application or petition, a fixed court fee of Rs. 100/- shall be payable.] [Substituted by Rajasthan Act No. 33 of 2017, dated 27.9.2017]