Section 9(3) in Real Estate (Regulation And Development) Act, 2016
(3)The Authority shall, within such period, in such manner and upon satisfying itself of the fulfillment of such conditions, as may be prescribed--(a)grant a single registration to the real estate agent for the entire State of Union territory, as the case may be;(b)reject the application for reasons to be recorded in writing, if such application does not conform to the provisions of the Act or the rules or regulations made thereunder:Provided that no application shall be rejected unless the applicant has been given an opportunity of being heard in the matter.
