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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2)(a) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(a)the landlord shall intimate the tenant two months prior to the expiry of twenty four months from the commencement of the Act about the revision in rent;