Section 6 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
6. Inheritability of existing tenancies
In case of existing tenancies, in the event of death of the tenant, the right of tenancy shall devolve to his successors in the following order:(a)spouse;(b)children;(c)parents; and(d)daughter-in-law being the widow of predeceased son:Provided that the successor has ordinarily been living in the premises with the deceased tenant as a member of family up to his death and was economically dependant on the deceased tenant and he or his spouse or dependent children do not own or occupy a residential unit in the same urban area.
