Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 21 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018 21. Composition of Authority. - The Authority shall consist of a Chairperson and not less than two whole time Members to be appointed by the Government.
