Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(6)(ii) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(ii)all petitions under sub-section (2) of section 20 will be decided within thirty days of filing of application by the landlord or the tenant(s);