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[Cites 0, Cited by 2] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(4) in Rajasthan Rent Control Act, 2001

(4)The [Rent Authority] [Substituted 'Rent Tribunal' by Rajasthan Act No. 33 of 2017, dated 27.9.2017] shall conduct the proceedings under this section in a summary manner and dispose of any application made under this section by the landlord or tenant within sixty days from the date of presentation of petition.