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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(6)(i) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(i)all petitions under sections 9 and 10 for fixation or revision of rent, shall be decided within ninety days from the day of filing of petition by the tenant or landlord with the Appellate Rent Tribunal;