Section 22B(2) in Rajasthan Rent Control Act, 2001
(2)Where, in relation to a tenancy created before the commencement of Rajasthan Rent Control (Amendment) Act, 2017 (Act No. 33 of 2017),-(a)an agreement in writing having already been entered into, the particulars thereof shall be communicated to the Rent Authority in the form specified in Schedule-D;(b)no agreement in writing was entered into, the landlord and the tenant shall enter into an agreement in writing with regard to that tenancy, and communicate the particulars thereof to the Rent specified in Schedule-D:Provided that where the landlord and the tenant fail to present jointly a copy of tenancy agreement under clause (a) or (b) or fail to reach an agreement under clause (b), such landlord and the tenant shall separately file the particulars about such tenancy.
