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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5)(i) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(i)where common areas and facilities have been handed over to the association of allottees or the competent authority, as the case may be, for maintenance;