Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 39] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(1) in Real Estate (Regulation And Development) Act, 2016

(1)The appropriate Government shall, within a period of one year from the date of coming into force of this Act, by notification, establish an Appellate Tribunal to be known as the -- (name of the State/Union territory) Real Estate Appellate Tribunal.