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 33] [Entire Act] State of Jammu-Kashmir - Subsection Section 33(6) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012 (6)The decision of the Appellate Rent Tribunal shall be final and n-o further appeal or revision shall lie against the order.
