Securities And Exchange Board Of India - Subsection
Section 19(8) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(8)For any related party transaction requiring approval of the unit holders or proposed to be undertaken immediately after the initial offer, the agreement shall be entered into within six months from date of close of initial offer or from date of approval of the unit holders, as the case may be:Provided that in case of the agreement is not entered into within such period, approval from the unit holders may be sought for extension for another six months in accordance with regulation 22 with the updated valuation report(s).
