Section 22B(3) in Rajasthan Rent Control Act, 2001
(3)Every agreement referred to in sub-section (1) shall be executed before the commencement of tenancy and the agreement required to be executed under clause (b) of sub-section (2) shall be executed within a period of one year from the date of commencement of Rajasthan Rent Control (Amendment) Act, 2017 (Act No. 33 of 2017).
