Section 33(1) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(1)The Government may, while formulating a policy on real estate sector (including review of laws related to real estate sector) or any other matter, make a reference to the Authority for its opinion on possible effect, of such policy or law on real estate sector and on the receipt of such a reference, the Authority shall within a period of sixty days of making such reference, give its opinion to the Government which may therafter take further action as it deems fit.
