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 4] [Section 9] [Entire Act] State of Rajasthan - Subsection Section 9(b) in Rajasthan Rent Control Act, 2001 (b)the tenant has wilfully caused or permitted to be caused substantial damage to the premises; or
