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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(d) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(d)facilitate the possession of all the information and documents, as the allottee, is entitled to, at the time of booking of any Plot, apartment or building, as the case may be ;