Section 19(3) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(3)The allottee shall be entitled to claim the possession of apartment, plot or building, as the case may be, and the association of allottees shall be entitled to claim the possession of the common areas, as per the declaration given by the promoter under sub-clause (iii) of clause (l) of sub-section (2) of section 4.
