Section 4(1) in The Jammu and Kashmir Apartment Ownership Act, 1989
(1)Every person to whom any apartment is allotted, sold or otherwise transferred the promoter, on or after the commencement of this Act, shall, save as otherwise provided in section 6, and subject to the other provisions of the Act, be entitled to the exclusive ownership and possession of the apartment so allotted, sold or otherwise transferred to him :Provided that no such apartment shall be allotted, sold or otherwise transferred to a person who is not a permanent resident of the State.
