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Raj. HC: Rent Petition Maintainable against Partnership Firm Only if Tenancy Created in Firm’s Name - (30 Jul 2025)

TENANCY

Rajasthan High Court has held that a rent petition against the partnership firm is liable to be filed only if the tenancy is created in the name of the firm, in case such firm or its partners have taken the premises on rent for conducting their business.

Tags : RAJASTHAN HIGH COURT   PARTNERSHIP FIRM   TENANCY  

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