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[Cites 0, Cited by 0] [Section 22G] [Entire Act]

State of Rajasthan - Subsection

Section 22G(4) in Rajasthan Rent Control Act, 2001

(4)The amount of rent deposited under this section shall be accounted for in such manner as may be prescribed and shall be kept in a Personal Deposit Account and shall be operated for payment to the landlord or other lawful claimant in the manner, as may be prescribed.