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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(3)(a) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017

(a)the statement of charges against the Chairperson or member of the Authority or Appellate Tribunal, as the case may be; and