(2)On the petition of the landlord for permission to discontinue or withhold the amenities or on the petition of the tenant for restoration of the amenities, the [Rent Authority] [Substituted 'Rent Tribunal' by Rajasthan Act No. 33 of 2017, dated 27.9.2017] shall issue notices to the other party and after hearing the parties it shall pass such orders as it may deem fit.
