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 28] [Entire Act] State of Rajasthan - Subsection Section 28(4) in Rajasthan Rent Control Act, 2001 (4)On petition for revision of rent under Sec. 6 or under Sec. 7 and on appeal against any order on such a petition, a fixed Court fee of Rs. 250/- shall be payable.
