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[Cites 0, Cited by 0] [Section 22C] [Entire Act]

State of Rajasthan - Subsection

Section 22C(1) in Rajasthan Rent Control Act, 2001

(1)All tenancies entered into after the commencement of Rajasthan Rent Control (Amendment) Act, 2017 (Act No. 33 of 2017) shall be for a period as agreed between the landlord and the tenant and as specified in the tenancy agreement.