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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(3) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(3)Subject to the provisions of section 39 all cases and proceedings under the.. said Act pending, at the commencement of the Act, shall be continued and disposed off by the Rent Controller or Appellate Rent Tribunal, as the case may be, in accordance with the provisions of the repealed Act.