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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(7) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(7)Where after the rent of a rental unit has been agreed or fixed, there has been a decrease or diminution or deterioration of accommodation or services in the rental unit, the tenant may claim a reduction in the rent 4nd may approach the Appellate Rent Tribunal for the same in case of a conflict.