Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 14 in Jammu and Kashmir Tenancy Rules, 1970 14. Receipt for rent -Every receipt for rent given by the landlords should indicate the amount of rent, the particular harvest and the year for which such rent is recovered.
