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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(4)(d) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(d)be responsible for providing and maintaining the essential services, on reasonable charges, till the taking over of the maintenance of the project by the association of the allottees ;