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State of Jammu-Kashmir - Section

Section 12 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

12. One set of the original Agreement to be given to the Tenant

— After a tenancy agreement has been signed by both the landlord and tenant, the landlord must give the original signed and registered or notarized agreement to the tenant within fifteen days of the agreement, being signed by both the landlord after the tenant in the manner as prescribed.