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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(13) in Rajasthan Rent Control Act, 2001

(13)Where any case has been transferred under Sub-sec. (12), the Rent Tribunal which has thereafter to try or dispose of such case may, subject to any special direction in the order of transfer, proceed from the stage at which it was transferred.Explanation. - The expression "final order" referred to in Sub-sec. (6) shall mean an order by which any proceeding pending before the Rent Tribunal is finally disposed of.