Section 22D(4) in Rajasthan Rent Control Act, 2001
(4)In case of conflict, the landlord or tenant may approach the Rent Authority by filing petition before the Rent Authority and the Authority shall try to resolve the conflict and to arrive at amicable settlement between the landlord and tenant and if no such settlement is arrived at between the parties, he may pass appropriate orders on the basis of material brought on record and by hearing both the parties.
