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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(4) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(4)The Rent Controller may direct that compensation be paid to the landlord or tenant if its finds that the application was made frivolously or veraciously.Explanation:- Essential services includes supply of water,electricity,lights in passage,lifts and staircase,conservatory and sanitary services.