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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(a) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(a)any rental unit owned by the Central or State Government or local authority or a Government undertaking or a statutory body wholly owned and controlled by the government or cantonment board;