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 23 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012 23. Vacant possession to the landlord In case the tenancy is terminated by notice, agreement or order, the landlord will have the right to vacant possession of the rental unit.
