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[Cites 0, Cited by 405] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(5) in Rajasthan Rent Control Act, 2001

(5)The Rent Tribunal shall thereafter fix it date of hearing which shall not he later than one hundred and eighty days from the date of service of notice on the tenant. The petition shall be disposed of within a period of two hundred and forty days from the dale of service of notice on the tenant.