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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(h) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

(h)"tenant" means any person by home or on whose account rent payable for any premises and includes such sub-tenants and other persons as have derived title under the tenant under any law for the time being in force.