Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 22E in Rajasthan Rent Control Act, 2001

22E. Rent Authority to fix revised rent in the Circumstances specified in Section 22D.

- The Rent authority on an application presented by the landlord or tenant in the circumstances specified in Sec. 22-D, shall fix or revise, as the case may be, the rent and other charges payable by the tenant as also fix the date from which the revised rent becomes payable.