Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 15] [Entire Act] State of Rajasthan - Subsection Section 15(6) in Rajasthan Rent Control Act, 2001 (6)The Rent Tribunal during the course of such hearing may hold such summary inquiry as it deems necessary and decide the petition, the Rent Tribunal may also make efforts for conciliation or settlement of dispute between the parties.
