Section 7 in Jammu and Kashmir Tenancy Rules, 1970
7. Rent deposit
- The notice under sub-section (2) of section 38 shall be in the following form:"Notice issued by.................District........................Whereas, A. B. the tenant, holding...........kanals of land in holding No. ................ of village ............... in tehsil .................... district ................ under C. D., the landlord, has been permitted to deposit and has deposited an amount of Rs. ........... on account of rent which is alleged by him to have been refused to be received by you for which you are alleged to have refused to grant a receipt about which he is in doubt as to the person entitled to receive it.This notice is issued to the following person/persons who, I have reason to believe, claims/claim or is/are entitled to the deposit and he/they is/are hereby informed that he/they should appear before me on..............with documentary proof in support of his/their claim: D.F.G.H.DatedOffice of theWith father's name.Caste and residence. Dated.(Seal and Signature of Revenue Officer)"
