Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 7 in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016 7. Revocation of registration of the project. - Upon the revocation of registration of a project as per section 7, the Authority shall inform the promoter about such revocation in Form 'D'.
