Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2)(a) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(a)where the area of land proposed to be developed does not-
(i)exceed one kanal or the number of apartments proposed to be developed does not exceed eight inclusive of all phases ; and
(ii)exceed two kanals of land which is permitted to be used for residential purposes in terms of section 13 of the Jammu and Kashmir Agrarian Reforms Act, 1976 :