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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(r) in The Jammu and Kashmir Apartment Ownership Act, 1989

(r)"owner", in relation to an apartment includes for the purposes of this Act, a lessee of the land on which the building containing such apartment has been constructed, where the lease of such land is for a period of thirty years or more ;