Section 113 in Jammu and Kashmir Co-Operative Societies Act, 1989
113. Housing Co-operative Societies.
- The provisions of this Chapter shall apply to Co-operative Housing Societies registered in the Jammu and Kashmir State before or after the commencement of this Act for the purpose hereinafter enumerated, namely:-(i)purchase acquisition of land;(ii)land improvement;(iii)construction, re-building or repairing of houses;(iv)redemption of debts, incurred for any of the purposes mentioned in clauses (i) to (iii).
