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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(2)(i) in Bihar Real Estate (Regulation and Development) Rules, 2017

(i)on the date so fixed, the Authority upon consideration of the evidence produced before it and other records and submissions is satisfied that,-
(i)the respondent is in contravention of the provisions of the Act or the rules and regulations made thereunder, it shall pass such orders including imposition of penalty as it thinks fit in accordance with the provisions of the Act or the rules and regulations made thereunder;
(ii)the respondent is not in contravention of the provisions of the Act or the rules and regulations made thereunder, the Authority may, by order in writing, dismiss the complaint, with reasons to be recorded in writing;