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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(5)(a) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(a)properties, [***] [Omitted 'in which not more than ten per cent. of value of the REIT assets shall be invested' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).], [whether directly or through a company or LLP,] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/06, dated 10.4.2018 (w.e.f. 29.9.2014).] which are:
(i)under-construction properties which shall be held by the REIT for not less than three years after completion;
(ii)under-construction properties which are a part of the existing income generating properties owned by the REIT which shall be held by the REIT for not less than three years after completion;
(iii)completed and not rent generating properties which shall be held by the REIT for not less than three years from date of purchase;