Section 20 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
20. Establishment of Real Estate Regulatory Authority.
(1)The Government shall, within a period of one year from the date of coming into force of this Act, by notification, establish an Authority to be known as the Real Estate Regulatory Authority to exercise the powers conferred on it and to perform the functions assigned to it under this Act :Provided that, the Government may, if it deems fit, establish more than one Authority in the State :Provided further that until the establishment of a Regulatory Authority under this section, the Government shall, by order, designate any Regulatory Authority or any officer preferably the Secretary of the department dealing with Housing, as the Regulatory Authority for the purposes of this Act :Provided also that after the establishment of the Regulatory Authority, all applications, complaints or cases pending with the Regulatory Authority or officer designated, shall stand transferred to the Regulatory Authority so established and shall be heard from the stage such applications, complaints or cases are transferred.(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with the power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall, by the said name, sue or be sued.
