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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(1)(b) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(b)due to discontinuance of his business as a developer on account of suspension or revocation of the registration under this Act or for any other reason, he shall be liable on demand to the allottees. in case the allottee wishes to withdraw from the project, without prejudice to any other remedy available, to return the amount received by him in respect of that apartment, plot, building, as the case may be, with interest at such rate as may be prescribed in this behalf including compensation in the manner as provided under this Act :-