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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(4) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(4)In case the rental unit has been let for a fixed terns, rent may not be increased during the currency of the tenancy period unless the amount of increase or method of working out the increase is expressly set out in the tenancy agreement.