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

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State of Jammu-Kashmir - Subsection

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

(ii)description of the land on which the building and the common areas and facilities are located ; and whether the land is free hold or lease-hold, and if lease-hold, the period of such lease,

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State of Jammu-Kashmir - Subsection

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