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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(5) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(5)In case the unit is inhabitable without the repairs and the landlord has refused to carry out the required repairs, after being called upon to get the repairs done in writing by the tenant (s), the tenant (s) will have the right to abandon the unit after giving landlord fifteen days notice in writing or approach the Rent Controller.