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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(12) in Rajasthan Rent Control Act, 2001

(12)On the application of any of the parties and alter notice to the parties and after hearing such of them as have desired to he heard, or of its own motion without such notice, the Appellate Rent Tribunal may at an stage transfer any case from one Rent Tribunal to any other Rent Tribunal for disposal.