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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(3)(b) in Kerala Real Estate (Regulation and Development) Act, 2015

(b)reject the application for reasons to be recorded in writing, if such application does not conform to the provisions in this Act or the rules or regulations made thereunder: