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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(1)(b) in Kerala Real Estate (Regulation and Development) Act, 2015

(b)in the case of a Member, has held the post of the Principal Secretary to the Government or -any equivalent post under the Government of India, or a person who is well-versed in the field of. urban development, real estate, finance, law or Management.