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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(4) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(4)In case the landlord refuses to carry out the scheduled or agreed repairs, the tenant can get the work done and deduct the same from periodic rent:Provided that in no case will the deduction from rent in any one month exceed fifty percent of the agreed rent for one month.