Section 3(2) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(2)Notwithstanding anything contained in sub-section (1), no registration of the real estate project shall be required-(a)where the area of land proposed to be developed does not-(i)exceed one kanal or the number of apartments proposed to be developed does not exceed eight inclusive of all phases ; and(ii)exceed two kanals of land which is permitted to be used for residential purposes in terms of section 13 of the Jammu and Kashmir Agrarian Reforms Act, 1976 :Provided that, if the Government considers it necessary, it may, reduce the aforesaid threshold limit of land or limit of eight apartments, as the case may be, inclusive of all phases, for exemption from registration under this Act ;a. where the promoter has received completion certificate for a real estate project prior to commencement of this Act ;b. for the purpose of renovation or repair or redevelopment which does not involve marketing, advertising selling or new allotment of any apartment, plot or building, as the case may be, under the real estate project.Explanation : - For the purpose of this section, where the real estate project is to be developed in phases, every such phase shall be considered a stand alone real estate project, and the promoter shall obtain registration under this Act for each phase separately.
