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 7] [Section 18] [Entire Act] State of Rajasthan - Subsection Section 18(2) in Rajasthan Rent Control Act, 2001 (2)Where the petition only for recovery of unpaid rent or arrears of rent is filed, the time schedule and procedure enumerated in Sec. 14 shall mutatis mutandis apply to such petition.
