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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1)(b) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(b)reject the application for reasons to be recorded in writing, if such application does not conform to the provisions of this Act or the rules or regulations made thereunder :