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 5] [Section 9] [Entire Act] State of Rajasthan - Subsection Section 9(e) in Rajasthan Rent Control Act, 2001 (e)the tenant has assigned, sub-let or otherwise parted with the possession of the whole or pail of the premises without the written permission of the landlord;
