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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 130(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)For the purpose of sections 127 and 128 no land, building or tenement shall be deemed vacant if maintained as a pleasure resort or town or country house or be deemed unproductive of rent if let to a tenant who has a continuing right of occupation thereof, whether he is in actual occupation or not.