Section 71(1) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(1)For the purpose of adjudging compensation under sections 12, 14, 18 and section 19, the Authority shall appoint in consultation with the Government one or more judicial officer as deemed necessary, who is or has been a District Judge to be an adjudicating officer for holding an inquiry in the prescribed manner, after giving any person concerned a reasonable opportunity of being heard :Provided that any person whose complaint in respect of matters covered under sections 12, 14, 18 and section 19 is pending before the District Consumer Disputes Redressal Forum or the Divisional Consumer Disputes Redressal Forum or the State Consumer Redressal Commission established under the Jammu and Kashmir Consumer Protection Act, 1987, on or before the commencement of this Act, he may, with the permission of such Forum or Commission, as the case may be, withdraw the complaint pending before it and file an application before the adjudicating officer under this Act.
