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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(6)(iii) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(iii)all petitions under sub-clauses (i) and (ii) clause I of section 21 will be decided within ninety days of application to the Appellate Rent Tribunal; and