Section 31(6) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
(6)The time period within which the Rent Controller and Appellate Rent Tribunal shall decide a petition shall be as follows,-(i)all petitions under sections 9 and 10 for fixation or revision of rent, shall be decided within ninety days from the day of filing of petition by the tenant or landlord with the Appellate Rent Tribunal;(ii)all petitions under sub-section (2) of section 20 will be decided within thirty days of filing of application by the landlord or the tenant(s);(iii)all petitions under sub-clauses (i) and (ii) clause I of section 21 will be decided within ninety days of application to the Appellate Rent Tribunal; and(iv)petitions under sub-clause II of section 21 will be decided within sixty days of application to the Rent Controller and the Appellate Rent Tribunal.
