Section 16(1) in The Jammu and Kashmir Apartment Ownership Act, 1989
(1)The Board or Manager,-(a)shall have, if requested so to do by a mortgage having a first mortgage covering an apartment, the authority to ; and(b)shall , if required so to do by the bye-laws or by majority of the apartment owners ;obtain insurance for the property against loss or damage by fire or other hazards under such terms and for such amounts as shall be so required or required.
