Section 24(1)(a) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1)(a) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(a)require the promoter, allottee or real estate agent to furnish in writing such information or explanation or produce such documents within such reasonable time, as it may deem necessary; and

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State of Rajasthan - Subsection

Section 24(1)(a) in Rajasthan Real Estate (Regulation and Development) Rules, 2017