Section 22 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
22. Notice to be given for termination
(1) if a notice of termination is given in accordance with the Act and the tenant vacates the rental unit in accordance with the notice, the tenancy is terminated on the date set out in the notice.(2)A notice of termination need not be given if a landlord and tenant have agreed to terminate the tenancy or if the tenancy is for a fixed period.(3)The notice of termination shall include:(i)identification of rental unit for which the notice is given;(ii)the date on which the tenancy is to terminate; and(iii)signature of the person(s) giving the notice.(4)If the notice is given by the landlord, it shall also set out the reasons relating to termination and inform the tenant that:(i)if the tenant vacates the rental unit in accordance with the notice, the tenancy terminates on the date set out in the notice;(ii)if the tenant does not vacate the rental unit, the landlord may apply to the Rent Controller for an order terminating the tenancy and evicting the tenant; and(iii)if the landlord applies for an order, the tenant is entitled to dispute the application.
