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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(d) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(d)"allottee" in relation to a real estate project, means the person who is a permanent resident of the State of Jammu and Kashmir to whom a plot, apartment or building, as the case may be, has been allotted, sold (whether as freehold or leasehold) or otherwise transferred by the promoter, and includes the person who is a permanent resident of the State of Jammu and Kashmir and subsequently acquires the said allotment through sale, transfer or otherwise but does not include a person to whom such plot, apartment or buildings, as the case may be, is given on rent ;