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 0] [Section 22G] [Entire Act] State of Rajasthan - Subsection Section 22G(2) in Rajasthan Rent Control Act, 2001 (2)Wherever in any case there is bona fide doubt about the person or Persons to whom the rent is payable, the tenant may deposit such rent with the Rent Authority.
