Section 30 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
30. Jurisdiction for Rent Controller
Notwithstanding anything contained in any other law for the time being in force, in the areas to which the Act extends, only the Rent Controller, and no Civil Court, shall have jurisdiction to hear and decide the petitions relating to disputes between landlord and tenant and matters connected with 'and ancillary thereto covered under the Act including tenancies and premises covered under sub-section (1) of section 3 of the Act and those covered under the Transfer of Property Act, Samvat 1977:Provided that Rent Controller shall, in deciding such petitions relating to tenancies and premises covered under sub- section (1) of section 3 of the Act or those covered under the Transfer of Property Act, Samvat 1977 have due regard to the provisions of Transfer of Property Act, Samvat 1977, the Contract Act, Saritvat 1977 or any other substantive law applicable to such matter in the same manner in which such law would have been applied had the dispute been brought before a Civil Court by way of suit
