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State of Jammu-Kashmir - Section

Section 11 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

11. Security Deposit

— Unless there is an agreement to the contrary, it shall be unlawful to charge a security deposit in excess of three times the monthly rent and the security deposit shall be refunded to the tenant within one month after vacation of the rental unit after making due deduction of any liability of the tenant.