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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 34(2)(f) in The Andaman and Nicobar Islands Real Estate (Regulation and Development) (General) Rules, 2016

(f)in case the Authority is satisfied on the basis of the submissions made that there is need for further hearing into the complaint it may order production of documents or other evidence on a date and time fixed by it;