Section 32 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
32. Functions of Authority for promotion of real estate sector.
- The Authority shall in order to facilitate the growth and promotion of a healthy, transparent, efficient and competitive real estate sector make recommendations to the Government of the competent authority, as the case may be, on,-(a)protection of interest of the allottees, promoter and real estate agent ;(b)creation of a single window system for ensuring time bound project approvals and clearances for timely completion of the project ;(c)creation of a transparent and robust grievance redressal mechanism against acts of ommission and commission of competent authorities and their officials ;(d)measures to encourage investment in the real estate sector including measures to increase financial assistance to affordable housing segment ;(e)measures to encourage construction of environmentally sustainable and affordable housing, promoting standardization and use of appropriate construction materials, fixtures, fittings and construction techniques ;(f)measures to encourage grading of projects on various parameters of development including grading of promoters:(g)measures to facilitate amicable conciliation of disputes between the promoters and the allottees through dispute settlement forums set up by the consumer or promoter associations ;(h)measures to facilitate digitization of land records and system towards conclusive property titles with title guarantee ;(i)to render advice to the Government in matters relating to the development of real estate sector ;(j)any other issue that the Authority may think necessary for the promotion of the real estate sector.
