Securities And Exchange Board Of India - Subsection
Section 19(7) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(7)With respect to any properties leased to related parties to the REIT, both before and after initial offer, if,-(a)such lease area exceeds twenty per cent of the total area of the underlying assets;(b)value of assets under such lease exceeds twenty per cent of the value of the total underlying assets;(c)rental income obtained from such leased assets exceeds twenty per cent of the value of the rental income of all underlying assets,a fairness opinion from an independent valuer shall be obtained by the manager and submitted to the trustee and approval of unit holders in accordance with regulation 22 shall be obtained.
