Section 42 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
42. Functions of State Advisory Council.
(1)The functions of the State Advisory Council shall be to advise and recommend functions of the Government,-(a)on all matters concerning the implementation of this Act ;(b)on major questions of policy ;(c)towards protection of consumer interest ;(d)to foster the growth and development of the real estate sector ;(e)on any other matter as may be assigned to it by the Government.(2)The Government may specify the rules to give effect to the recommendations of the State Advisory Council on matters as provided under sub-section (1).
