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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(1)The allottee shall be entitled to obtain the information relating to sanctioned plans, layout plans along with the specifications approved by the competent authority and such other information as provided in this Act or the rules and regulations made thereunder or the agreement for sale signed with the promoter.