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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(1)(c) in Kerala Real Estate (Regulation and Development) Act, 2015

(c)that circumstances exist which render it necessary in the public interest so to do, the Government may, by notification, supersede the Authority for such period, not exceeding six months, as may be specified in the notification and appoint a person or persons as the Government may direct to exercise the powers and discharge functions under this Act: