Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 113] [Entire Act] State of Jammu-Kashmir - Subsection Section 113(a) in Transfer of Property Act, 1977 (a)A, the lessor, gives B, the lessee, notice to quit the property leased. The notice expires B tenders, and A accepts, rent which has become due in respect of the property since the expiration of the notice. The notice is waived.
