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[Cites 0, Cited by 8] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in Rajasthan Rent Control Act, 2001

(2)Notwithstanding anything contained in Sub-sec. (1), where the period of ten years for merger of increase of rent under Sub-sec. (1) is not completed upto the year of the commencement of this Act, the rent at the rate of 5% per annum shall he increased upto the Near of the commencement of this Act and amount of increase of rent shall he merged in rent.