Section 2(m) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
(m)'rent' means the consideration paid or required to be paid periodically by or on behalf of a tenant to the landlord or to the property manager for the right to occupy a rental unit and for any services and any privileges or benefits that the landlord provides for the tenant in respect of the occupancy of the rental unit but does not include security deposit or any other deposit;
