Section 22B(1) in Rajasthan Rent Control Act, 2001
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, no person shall, after the commencement of the Rajasthan Rent Control (Amendment) Act, 2017 (Act No. 33 of 2017), let or take on rent any premises except by an agreement in writing, and the particulars of such agreement shall be communicated to the Rent Authority by the landlord and tenant jointly, in the form specified in Schedule-D.
