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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(s) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012 (s)'tenant' means any person who has the right to use and occupy a rental unit and includes successor to a tenant and a subtenant;
