Securities And Exchange Board Of India - Subsection
Section 21(11) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(11)In case of any material development that may have an impact on the valuation of the REIT assets, then manager shall require the valuer to undertake full valuation of the property under consideration within not more than two months from the date of such event and disclose the same to the trustee, investors and the Designated Stock Exchanges within fifteen days of such valuation.
