Section 41(2) in Jammu and Kashmir Tenancy Act, SVT. 1980 (1923 A.D.)
(2)The tenant may, instead of, or in addition to, giving the notice in the manner Mentioned in sub-section (1), apply to [a Revenue Officer] [See footnote under section 22 (1).] on or before the date aforesaid to cause the notice to be served on the landlord, and the Revenue Officer, on receiving the cost of service from the tenant, shall cause the notice to be served as soon as may be.
