Section 37 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
37. Powers of Authority.
- The Authority may, for the purpose of discharging its functions under the provisions of this Act or rules or regulations made thereunder, issue such directions from time to time, to the promoters or allottees or real estate agents, as the case may be, as it may consider necessary and such directions shall be binding on all concerned.
