RAJASTHAN RENT CONTROL (AMENDMENT) ACT, 2005

Preamble - RAJASTHAN RENT CONTROL (AMENDMENT) ACT, 2005

THE RAJASTHAN RENT CONTROL (AMENDMENT) ACT, 2005

[Act No. 18 of 2005]

[19th October, 2005]

PREAMBLE

An Act to amend the Rajasthan Rent Control Act, 2001.

Be it enacted by the Rajasthan State Legislature in the Fifty-sixth Year of the Republic of India, as follows:-

 

Section 1 - Short title and Commencement

(1)     This Act may be called the Rajasthan Rent Control (Amendment) Act, 2005.

 

(2)     It shall be deemed to have come into force on and from 13th June, 2005.

 

Section 2 - Amendment of section 13, Rajasthan Act No. 1 of 2003

In sub-section (4) of section 13 of the Rajasthan Rent Control Act, 2001 (Act No. 1 of 2003), hereinafter referred to as the principal Act, for the existing expression "having ten years experience as such", the expression "not below the rank of Civil Judge (Senior Division)" shall be substituted.

 

Section 3 - Amendment of section 19, Rajasthan Act No. 1 of 2003

In sub-section 4 of section 19 of the principal Act, for the existing expression "seven years", the expression "three years" shall be substituted.

 

Section 4 - Repeal and savings

(1)     The Rajasthan Rent Control (Amendment) Ordinance, 2005 (Ordinance No. 2 of 2005) is hereby repealed.

 

(2)     Notwithstanding such repeal, all things done, actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been done, taken or made under the principal Act as amended by this Act.