Section 5 in Jammu and Kashmir Tenancy Rules, 1970
5. Application for declaration as protected tenant.
- (i) Every application under section 15-B shall be accompanied by a copy of the entries in the relevant holding of the quadrennial Jamabandi and a certificate from the Revenue Officer showing the date of the attestation of such Jamabandi.(ii)No order under clause (iii) of section 15-B shall be made unless the landlord is heard and his statement agreeing to the conferment of a protected tenancy right is recorded.
