Section 75(1) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(1)The Government shall constitute a fund to be called the `Real Estate Regulatory Fund' and there shall be credited thereto,-(a)all Government grants received by the Authority ;(b)the fees received under this Act ;(c)the interest accrued on the amounts referred to in clauses (a) to (b).
