Section 22C(3) in Rajasthan Rent Control Act, 2001
(3)If a tenancy for a fixed term ends and has not been renewed or the premises have not been vacated by the tenant at the end of such tenancy, the tenancy shall be deemed to be renewed on a month to month basis on the same terms and conditions as were in the expired tenancy agreement, for a maximum period of six months and shall thereafter he deemed to have expired unless renewed by the landlord by agreement with the tenant in writing.
