Section 4(2) in The Jammu and Kashmir Apartment Ownership Act, 1989
(2)Every person to whom any apartment was allotted, sold or otherwise transferred by the promoter before the commencement of this Act shall, save as otherwise provided under section 6 and subject to the other provisions of this Act, be entitled on and from such commencement, to the exclusive ownership and possession of the apartment so allotted, sold or otherwise transferred to him.
