Section 19 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
19. Role and responsibilities of Property Manager
The functions of the Property Manager may include the following-(i)collection of rent against receipt;(ii)getting essential repairs done behalf of the landlord;(iii)inspection of the rental unit from time to time;(iv)giving notices to tenant(s)for,-(a)proper maintenance of the rental unit,(b)delay in payment of rent;(c)revision of rent;(d)vacation of rental unit;(e)renewal of tenancy;(v)help in resolution of disputes among tenants and between landlord and tenant(s);and(vi)other matters relating to tenancy.
