Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22A] [Entire Act] State of Rajasthan - Subsection Section 22A(2) in Rajasthan Rent Control Act, 2001 (2)An appeal against the order of the Rent Authority shall lie to the Rent Tribunal within sixty days from the date of order.
