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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(c)any rental unit let out before the commencement of the Act where rent paid on the date of commencement of the Act exceeds six thousand per annum and where such units had been exempted under the Jammu and Kashmir Houses and Shops Rent Control Act, 1966;