Section 27 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
27. Refund of advance rent
The landlord shall before recovery of possession of rental unit refund rent and other payment, if any, received in advance from the tenant, where tenant vacates the premises on a notice given by the landlord under clauses I and II of section 21:Provided that refund shall be made by the landlord after deducting the rent and other charges due to him within one month of termination of tenancy.
