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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(4) in Kerala Real Estate (Regulation and Development) Act, 2015

(4)Where on the completion of the period specified under sub-section (3); if the applicant• does not receive any written communication about the deficiencies in his application or the rejection of his application, he shall be deemed to have been registered.