Section 13(4) in The Jammu and Kashmir Apartment Ownership Act, 1989
(4)Whenever any succession takes place to any apartment or part thereof, the successor shall, within period of six months from the date of such succession, make an application to the competent authority for recording such succession on the certified copy of the Deed of Apartment in relation to the concerned apartment, and, if there is any dispute as to the succession to the apartment, the competent authority shall decide the same and for this purpose, such authority shall have the power of a Civil Court, while trying a suit, and its decision shall have effect of a decree and shall be appealable as if it were a decree passed by the principal Civil Court of original jurisdiction.
