Section 17 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
17. Entry with Notice
(1) A landlord or the Property Manager may enter a rental unit in accordance with written notice given to the tenant at least twenty four hours before the time of entry under the following circumstances-(a)to carry out repairs or replacements or do or get done work in the rental unit;(b)to carry out an inspection of the rental unit for the purpose for entry,the day and time of entry:Provided that the time for entry shall be between sunrise and sunset.
