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State of Rajasthan - Section

Section 11 in Rajasthan Rent Control Act, 2001

11. Restoration of possession of illegally dispossessed tenant.

- If any tenant is dispossessed by landlord from the rented premises without his consent otherwise than by due process of law, he may within thirty days from the date of knowledge of such dispossession, file a petition before the Rent Tribunal for restoration of possession thereof.