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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(2)(g) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(g)On the date so fixed, the adjudicating officer upon consideration of the evidence produced before him and other records and submissions is satisfied that the promoter is-
(i)liable to pay compensation, the adjudicating officer may, by order in writing, order payment of such compensation, as deemed fit by the promoter to the complainant; or
(ii)not liable to any compensation, the adjudicating officer may, by order in writing, dismiss the complaint, with reasons to be recorded in writing.