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 29] [Entire Act] State of Jammu-Kashmir - Subsection Section 29(ii) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012 (ii)a Tehsildar in areas falling within the limits of Municipal Councils or Municipal Committees, as the case may be.
