Section 8(10) in The Jammu and Kashmir Apartment Ownership Act, 1989
(10)On the ejectment of the defaulting apartment owner from the apartment under sub-section (7), the lessee by whom such ejectment has been may make allotment of the concerned apartment to any other person on such terms and conditions as he may think fit :Provided that the consideration for such fresh allotment shall not be more than the amount which has been paid to the defaulting apartment owner as compensation.
