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 32] [Entire Act] State of Jammu-Kashmir - Subsection Section 32(10) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012 (10)The Rent Controller shall have the power to effect conciliation between the parties in any case pending before it.
