Section 29 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
29. Rent Controllers
The Government may, by notification in the Government Gazette, designate as many Rent Controllers as it thinks fit, and define the local limits within which, each Rent Controller shall exercise the powers conferred, upon, or perform the duties assigned, to the Rent Controllers by or under the Act:Provided that an officer designated as Rent Controller shall not in any case be less than the rank of,-(i)an Assistant Commissioner (Revenue) in areas falling within the limits of Municipal Corporations; and(ii)a Tehsildar in areas falling within the limits of Municipal Councils or Municipal Committees, as the case may be.Provided further that the Rent Controllers appointed under this section shall be designated from amongst the officers of the Revenue Department on cash neutral basis.
