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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(3)(i) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(i)after giving not less than twenty four hours notice in writing, enter and inspect or authorize any officer, subordinate to him, to enter and inspect, any rental unit at anytime between sunrise and sunset;