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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(4)(c) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(c)be responsible to obtain the lease certificate, where the real estate project is developed on a leasehold land, specifying the period of lease, and certifying that all dues and charges in regard to the leasehold land has been paid, and to make the lease certificate available to the association of allottees ;