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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 3(2) in The Dadra and Nagar Haveli Real Estate (Regulation and Development) (General) Rules, 2016

(2)An application to the Authority for registration of the real estate project shall be made in writing in Form 'A', in triplicate, until the procedure is made web based for filing of such application.