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 50] [Section 9] [Entire Act] State of Rajasthan - Subsection Section 9(i) in Rajasthan Rent Control Act, 2001 (i)the premises are requited reasonably and bona fide by the landlord for the use or occupation of himself or his family or for the use of occupation of any person for whose benefit the premises are held :
