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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(2) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(2)In case of contravention of provisions of sub-section(1)and on an application from the tenant or the landlord,as the case may be,the rent controller after examining the matter may pass an interim order directing the restoration of supply of essential services immediately pending the inquiry.