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[Cites 0, Cited by 5] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(4) in Rajasthan Rent Control Act, 2001

(4)The Rent Tribunal shall thereafter fix a date of hearing which shall not be later than ninety days from the date of service of notice on the tenant. The petition shall be disposed of within a period of one hundred and fifty days from the date of service of notice on the tenant.