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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(3) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017

(3)The Government shall forward to the Judge, copies of-
(a)the statement of charges against the Chairperson or member of the Authority or Appellate Tribunal, as the case may be; and
(b)material documents relevant to the inquiry.