Section 18 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
18. Information about the Property Manager
In case the landlord has hired a Property Manager,the landlord must provide tenant the following information-(i)name of the Property Manager;(ii)the fact that he agent of the landlord and employed by the landlord;and(iii)if the Property Manager is a company,name of the employee of the company who can be contacted in relation to the residential tenancy agreement.
