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] [Section 21] [Entire Act] State of Jammu-Kashmir - Subsection Section 21(i) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012 (i)the landlord bonafidely requires possession of rental unit for the purpose of residential or commercial occupation by the landlord;or
