Section 72 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
72. Factors to be taken into account by the adjudicating officer.
- While adjudging the quantum of compensation or interest, as the case may be, under section 71, the adjudicating officer shall have due regard to the following factors, namely :-(a)the amount of disproportionate gain or unfair advantage, wherever quantifiable, made as a result of the default ;(b)the amount of loss caused as a result of the default ;(c)the repetitive nature of the default ;(d)such other factors which the adjudicating officer considers necessary to the case in furtherance of justice.
