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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 1(2) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(2)It extends to all urban areas of the State:Provided that the Government may, by notification in the Government Gazette, exclude or include any area or units or class of buildings from, or within, the operation of the Act or any provision thereof.