Section 8(12) in The Jammu and Kashmir Apartment Ownership Act, 1989
(12)for the removal of doubts, it is hereby declared that no work in any apartment by the owner thereof shall be deemed to be a breach of the terms of sub-lease in respect of the land on which the malty-stored building containing such apartment has been constructed unless the work is prohibited by section 11.Explanation. - In this section "approved bank" means the Jammu and Kashmir Bank Limited or a Bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934 and having an office for transacting the business of banking in the State.
