Section 19(11) in Rajasthan Rent Control Act, 2001
(11)(a)While deciding the appeal, the Appellate Rent Tribunal may after recording reasons therefore,-(i)confirm, vary, set aside, reverse or modify the order passed by a Rent Tribunal; or(ii)if necessary in the interest of justice, remand the case to the Rent Tribunal alongwith such direction as it may deem fit.(b)The Appellate Rent Tribunal shall issue appropriate recovery certificate according to the decision rendered by it.(c)The decision of the Appellate Rent Tribunal shall be final and no further appeal or revision shall lie against its order.
