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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(4) in Rajasthan Rent Control Act, 2001

(4)The Ministerial employees of Rent Tribunal, and Appellate Rent Tribunals shall be governed by the Rajasthan Subordinate Courts Ministerial Establishment Rules, 1986 and for the purpose of these rules the Appellate Rent Tribunals shall be deemed to be the Courts of District and Sessions Judges and Rent Tribunals shall he deemed to be the Courts of Civil Judges (Senior Division).