Section 25(1) in The Jammu and Kashmir Apartment Ownership Act, 1989
(1)The Government may, by notification in the Government Gazette, reduce or remit, whether prospectively or retrospectively from a date not earlier than the date of commencement of this Act,-(a)the stamp duty with which, under any law relating to stamp duty for the time being in force, instruments or documents executed by or on behalf of a promoter, apartment owner or Association of Apartment Owners relating to any of the purposes of this Act are respectively chargeable ;(b)any fee payable by or on behalf of any promoter, apartment owner or Association of Apartment Owners relating to instruments or documents referred to in clause (a) under any law relating to registration of documents or to court-fees, for the time being in force,and which the Government is competent to levy.
