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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 24(5) in The Dadra and Nagar Haveli Real Estate (Regulation and Development) (General) Rules, 2016

(5)As regards, the Union territories without Legislature, the Central Government may, if it deems fit, by notification, make rules to give effect to such recommendations of the Central Advisory Council.