Section 22(4) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
(4)If the notice is given by the landlord, it shall also set out the reasons relating to termination and inform the tenant that:(i)if the tenant vacates the rental unit in accordance with the notice, the tenancy terminates on the date set out in the notice;(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(iii)if the landlord applies for an order, the tenant is entitled to dispute the application.
