21A. [ Procedure and power of the Rent Authority. [Substituted by Rajasthan Act No. 33 of 2017, dated 27.9.2017]
- The Provisions contained in Section 21 with regard to procedure and powers of Rent Tribunal shall mutatis mutandis be applicable ot the Rent Authority while entertaining, hearing and deciding the petitions or applications presented, or with respect to the information furnished, to him as if the word "Rent Authority" was substituted for the words "Rent Tribunal" Wherever occurring therein.]
