Section 3 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
3. Exemptions
Nothing in this Act shall apply to, (a)any rental unit owned by the Central or State Government or local authority or a Government undertaking or a statutory body wholly owned and controlled by the government or cantonment board;(b)public institutions;(c)any rental unit let out before the commencement of the Act where rent paid on the date of commencement of the Act exceeds six thousand per annum and where such units had been exempted under the Jammu and Kashmir Houses and Shops Rent Control Act, 1966;(d)rental unit(s) owned by company, university or organization given on rent to its employees as part of service contract;(e)any rental unit owned by religious or charitable institutions as may be specified by the Government; and(f)any rental unit owned by Wakfs registered under the Jammu and Kashmir Wakfs Act, 2001 or to any trust registered under the Trust Act, Samvat 1977.
