Section 82(1)(b) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(b)that the Authority has persistently defaulted in complying with any direction given by the Government under this Act or in the discharge of the functions or performance of the duties imposed on it by or under the provisions of this Act and as a result of such default the financial position of the Authority or the administration of the Authority has suffered ; or