Legal Document View

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
[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(4)(ii) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(ii)if the tenant does not vacate the rental unit, the landlord may apply to the Rent Controller for an order terminating the tenancy and evicting the tenant; and