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[Cites 0, Cited by 0] [Section 22B(2)] [Section 22B] [Entire Act]

State of Rajasthan - Subsection

Section 22B(2)(b) in Rajasthan Rent Control Act, 2001

(b)no agreement in writing was entered into, the landlord and the tenant shall enter into an agreement in writing with regard to that tenancy, and communicate the particulars thereof to the Rent specified in Schedule-D: