Section 13(1)(xi) in The Jammu and Kashmir Apartment Ownership Act, 1989

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State of Jammu-Kashmir - Subsection

Section 13(1)(xi) in The Jammu and Kashmir Apartment Ownership Act, 1989

(xi)provision as to the percentage of votes by the apartment owner which shall be determinative of whether to rebuild, repair, restore or sell the property in the event of damage or destruction of all or any part of the property :

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State of Jammu-Kashmir - Subsection

Section 13(1)(xi) in The Jammu and Kashmir Apartment Ownership Act, 1989