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 255] [Section 21] [Entire Act] State of Rajasthan - Subsection Section 21(4) in Rajasthan Rent Control Act, 2001 (4)Rent Tribunal shall not grant any adjournment without written application and recording the reasons therefor in writing.
