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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(4)(i) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(i)if the tenant vacates the rental unit in accordance with the notice, the tenancy terminates on the date set out in the notice;