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[Cites 0, Cited by 3] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(4) in Rajasthan Rent Control Act, 2001

(4)The rent revised as per formula given under Sub-sec. (1) or Sub-sec. (2) shall he payable, after the commencement of this Act, from the date agreed upon between the landlord and the tenant or where any petition is filed in a Rent Tribunal, from the date of filing of such petition.