Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65] [Entire Act] State of Rajasthan - Subsection Section 65(b) in Rajasthan Tenancy (Government) Rules, 1955 (b)Other things being equal, the tenant who has sub-let his holding in contravention of the provisions of the Act, in whole or in part as the case may be, shall be ejected.
