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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(c)'existing tenancies' means tenancies entered into prior to the commencement of the Act and covered under the Jammu and Kashmir Houses and Shops Rent Control Act, 1966 and valid up to twenty four months from he commencement of the Act as per sections 4 and 8;