Section 17(2) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(2)After obtaining the occupancy certificate and handing over physical possession to the allottees in terms of sub-section (1), it shall be the responsibility of the promoter to hand-over the necessary documents and plans, including common areas, to the association of the allottees or the competent authority, as the case may be, as per law in force in the State :Provided that, in the absence of any local law, conveyance deed in favour of the allottee or the association of the allottees or the competent authority :Provided that, in the absence of any law, the promoter shall handover the necessary documents and plans, including common areas, the association of the allottees or the competent authority, as the case may be, within thirty days after obtaining the occupancy certificate.
