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State of Jammu-Kashmir - Section

Section 9 in Jammu and Kashmir Tenancy Rules, 1970

9. Form of notice under section 48(1)

-The following form of notice is prescribed for the purposes of sub-section (1) of section 48:—"Notice issued by A. B................... District .................Notice of ejectment issued pursuant to the provisions of sub-section (1) of section 48.
Landlord on whose application this notice is issued C.D. (with father's name, caste and residence).
Tenant on whom this notice is to be served E . F. (with father's name, caste and residence).
Tenancy to which this notice relates. (Give for each fieldincluded in the tenancy, its number and its area; also the totalarea of the tenancy and the estate and Tehsil in which situate)  
Whereas on the.................... day of................. 19............................... In the Court of....................at.................a decree for Rs...................and costs Rs. .............on account of an arrear of rent due in respect of the tenancy above described was passed in favour of the said C. D, landlord-Plaintiff, against E. F., tenant-defendant, and whereas a sum of Rs...............is still due under this decree as set out in the account annexed.This notice of ejectment is issued against E. F., the said tenant and he is hereby informed that, if he does not pay to this office the said amount of Rs. .............which is still due under the decree within 30 days from the receipt of this notice, he will be ejected from the said tenancy.Dated at the Revenue Office of............this.....................day of................19(Seal and signature of Revenue Officer).Accounts of Sums due under the decree
Amount of decree Rs. …...
Costs decreed against defendant Rs. …...
Costs of execution to date Rs. …...
Total Rs. …...
Paid by defendent Rs. …...
Balance now due Rs. …...