Section 34 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
34. Execution of the order
(1) The Rent Controller shall, on application of any party, execute in the manner prescribed, a final order or any other order passed under the Act, by adopting any one or more of the following modes namely,-(i)attachment and sale of the movable or immovable property of the opposite party;(ii)attachment of any one or more bank accounts of the opposite party and satisfaction of the amount of order to be paid from such account;(iii)attachment of a reasonable portion of salary and allowances of a government servant or employee of any nationalized bank, local authority, university, corporation and government company;(iv)appointing any advocate as commission on such remuneration as may be fixed or deputing any officer of the local administration or local body , s for the execution of the order;(v)delivery of possession of the rental unit to the person in whose favour the decision has been made.(2)The Rent Controller may, in order to execute the final order or any other order passed' under the Act, require the help from the local administration or local body or the police.(3)The Rent Controller shall conduct the execution proceedings in relation to a final order or any other order passed under the Act in summary manner and dispose of the application for execution made under this section within thirty days from the date of service of notice on opposite party.
