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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(t) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012 (t)'tenancy period' means the period for which the rental unit has been let to the tenant by the landlord; and
