Section 33(5) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
(5)While deciding the appeal, the Appellate Rent Tribunal after recording reasons therefore, may (i)confirm, vary, set aside, reverse or modify the order passed by a Rent Controller; and(ii)if necessary, in the interest of justice, remand the case to the Rent. Controller along with such direction as it may deem fit.
