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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(1)(b) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(b)in the case of a Judicial Member, he has held a judicial office in the State for at least fifteen years or has been a member of the Jammu and Kashmir Legal (Gazetted) Service and has held the post of Secretary of that service or any equivalent post, or has been an advocate for at least twenty years with experience in dealing with real estate matters ; and