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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(3) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(3)The notice of termination shall include:
(i)identification of rental unit for which the notice is given;
(ii)the date on which the tenancy is to terminate; and
(iii)signature of the person(s) giving the notice.