Section 13(1)(viii) in The Jammu and Kashmir Apartment Ownership Act, 1989

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State of Jammu-Kashmir - Subsection

Section 13(1)(viii) in The Jammu and Kashmir Apartment Ownership Act, 1989

(viii)value of the property and of each apartment, and a statement that the apartment and such percentage of undivided interest are not encumbered in any manner whatsoever on the date of execution of the Deed of Apartment,

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State of Jammu-Kashmir - Subsection

Section 13(1)(viii) in The Jammu and Kashmir Apartment Ownership Act, 1989