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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(iii) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(iii)take reasonable care of the rental units and contents and keep them reasonably habitable having regard to their condition at the commencement of tenancy and the normal incidence of living.