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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 5(2) in The Andaman and Nicobar Islands Real Estate (Regulation and Development) (General) Rules, 2016

(2)In case of rejection of the application as per section 5, the Authority shall inform the applicant in Form 'D':Provided that the Authority may grant an opportunity to the applicant to rectify the defects in the application within such time period as may be specified by it.